PADMA BAI Vs. DURGENDRA RAO

JUDGEMENT

(1.) Learned Counsel for the petitioner has filed a memo dtd. 30/1/2025, seeking leave of this Court to withdraw the writ petition, since a Regular Second Appeal was required to be filed and not a Civil Revision Petition. Liberty is also sought that the petitioner may be permitted to file Regular Second Appeal.

(2.) The memo is taken on record subject to all just exceptions.

(3.) Accordingly, the Civil Revision Petition stands dismissed as withdrawn, reserving liberty to the petitioner to file Regular Second Appeal. If such an appeal is filed, the time spent before this Court in the present petition shall be taken into consideration for the purpose of computation of limitation.