G S SIDDESH Vs. LALITHAMMA

JUDGEMENT

(1.) I.A.No.I/12 has been filed under Section 151 of CPC seeking leave to withdraw I.A.No.63/11 filed under Order 6 Rule 17 of CPC before the Court below with a liberty to file a fresh application under Order 6 Rule 17 of CPC.

(2.) THE learned counsel for the petitioners submits that there is an error in filing the application which includes the non- mentioning of the boundaries.

(3.) FOR the aforesaid reasons, I.A.No.I/12 filed under Section 151 of CPC is allowed. The petitioner is permitted to withdraw I.A.No.63/11 filed under Order 6 Rule 17 of CPC before the Court below with a liberty to file a fresh application under Order 6 Rule 17 of CPC.