AVINASH Vs. ROSHNI

JUDGEMENT

(1.) This Criminal Revision has been filed under Sec. 19(4) of the Family Courts Act, 1984 against the order dtd. 26/6/2023 passed in MJCR No.198/2022 by the learned Additional Principal Judge, Family Court, Indore.

(2.) After arguing at length, learned counsel for the petitioner prays for withdrawal of this petition with liberty to file an appropriate application before the trial Court raising all contentions mentioned in this petition.

(3.) In view of the request, matter has been considered.