KUNDAN Vs. SHIVANI

JUDGEMENT

(1.) Applicant has preferred this revision petition under Sec. 19(4) of the Family Court Act r/w Sec. 397 & 401 of Cr.P.C against the order dtd. 15/11/2022 passed by Principal Judge, Family Court, Dhar in MJCR No.71/2022.

(2.) After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw this petition with liberty to raise the objections/points, raised in this petition, before the Family Court/trial Court at the time of consideration of application for interim maintenance.

(3.) Prayer is allowed.