LAWS(KAR)-2022-11-278

N. RAJESHWARI Vs. H.K. MAHESH

Decided On November 04, 2022
N. Rajeshwari Appellant
V/S
H.K. Mahesh Respondents

JUDGEMENT

(1.) Called again in the afternoon.

(2.) Learned counsel for the petitioner who is physically present, files a memo, seeking conversion of this criminal revision petition into a Criminal Petition.

(3.) Registry also has raised an objection, regarding the maintainability of this revision petition.