GLOBAL COORDINATES Vs. SIMRIT SINGH

JUDGEMENT

(1.) After some hearing, learned Counsel for the petitioner seeks leave to withdraw this petition with liberty to move the learned trial court pointing out the strained financial circumstances in which the petitioner is placed and requesting for permission to pay the decretal amount in installments.

(2.) The petitioner is permitted to move an appropriate application before the learned trial court on 18/4/2022.

(3.) If such an application is filed, it shall be taken up by the learned trial court on the same day or the next day as per the convenience of the learned trial court.