ANITA VERMA Vs. SHRIRAM VERMA

JUDGEMENT

(1.) Heard on I.A. No. 570/2024, an application seeking permission to convert the present petition into a Criminal Revision under Sec. 19(4) of Family Court Act.

(2.) It is submitted by counsel for petitioner that by mistake this Miscellaneous Petition under Article 227 of Constitution of India has been filed, whereas; a Criminal Revision under Sec. 19(4) of Family Courts Act would lie. Accordingly, sought permission to convert this Miscellaneous Petition into a Criminal Revision under Sec. 19(4) of Family Courts Act.

(3.) For the reasons mentioned in the application, the same is allowed.