R.P. Nagrath, Member - (1.) The respondents have filed additional affidavit with the documents in the Registry on 27.06.2017 vide diary No. 929, copies of which have already been supplied to learned counsel for the petitioner. The same be taken on record. After arguing the case at length, learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh petition on the same cause of action or seek other appropriate remedy after the decision of pending Civil Suits in the courts at Jalandhar relating to the estate of deceased Sawraj Pal Chopra where the question of 'Will' is also involved. Dismissed as withdrawn with liberty aforesaid.;