V. ANIL KUMAR Vs. K. N. MANJULA

JUDGEMENT

(1.) In this petition, the petitioner assails the impugned order dtd. 22/10/2021 passed in O.S.No.3065/2013 by the V Additional City Civil and Sessions Judge, Bengaluru (for short, 'the trial Court') whereby, the said application (I.A.No.XIII) filed by the petitioner under Order XXVI Rule 10-A of the Code of Civil Procedure, 1908 read with Sec. 45 of the Indian Evidence Act, 1872 was dismissed by the trial Court.

(2.) After arguing the matter for sometime, learned counsel for the petitioner submits that the petitioner intends to withdraw I.A.No.XIII as well as the present petition by reserving liberty in favour of the petitioner to file a fresh/new application which may be directed to be considered by the trial Court in accordance with law.

(3.) The submission is placed on record.