SANTOSH KUMAR SINGH Vs. PARVAT SINGH

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that this review petition is directed against the order passed by the learned Single Judge by which an appeal preferred by the appellant u/s 173 of the Motor Vehicles Act was dismissed as not entertainable because of non-compliance of the statutory provision of deposit of Rs.25,000/- as is required u/s 173 of the Motor Vehicles Act it is submitted that the claimant has filed an appeal in which the petitioner can file cross-objection so the petitioner be permitted to withdraw this review petition with liberty to file cross objection in the appeal filed by the claimants.

(2.) Considering the peculiar facts of the case, subject to any objection which may be raised by the other side in the appeal, the petitioner is permitted to withdraw this review petition with liberty as prayed. No order as to costs.