JAMESH CHAND Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that in view of the fact the remedy by way of an appeal is provided under the Protection of Women from domestic Violence Act, 2005, he wishes to withdraw this petition with liberty to file an appeal in the court of the learned Additional sessions Judge ('asj' ). He requests that the delay, if any, in approaching the learned ASJ may be condoned and that the interim protection granted by this Court is extended by one week from today.

(2.) THE petitioner is permitted to withdraw this petition with liberty to file an appeal before the learned ASJ within one week from today i. e. on or before 16th January 2009. The interim protection will be extended for a period of one week from today i. e. 9th January 2009 to 16th January 2009. In the event of the petitioner filing the appeal before the learned ASJ by 16th January 2009, the delay in the filing of the said appeal shall stand condoned.

(3.) THE petition and applications are disposed of as withdrawn in the above terms. The contentions on merits of the either parties is left open.