ISLAMUDDIN Vs. MEHTAB JAHAN

JUDGEMENT

(1.) AFTER arguing for a while, learned counsel appearing for the petitioners, seeks leave of this Court to withdraw this petition with liberty to approach the trial court for dismissal of the complaint in question on the ground that it is time barred. Prayer allowed.

(2.) THE petition is dismissed as withdrawn.

(3.) IT is specifically directed that if the petitioners approach the learned Trial Magistrate for dismissal of the complaint on the aforesaid ground, the learned Trial Magistrate shall dispose of such request on its merits and in accordance with law and pass appropriate orders before proceeding further in the matter.