FAJAL AHMED Vs. SYED SULTAN AHMED

JUDGEMENT

(1.) The petitioner has filed the present petition, under Article 227 of the Constitution of India, challenging the orders dated 05.10.2017 as well as dated 13.09.2017 passed by the trial Court.

(2.) At the time of the argument, learned counsel for the petitioner submits that he does not want to press this petition so far as, the order dated 05.10.2017 is concerned.

(3.) Accordingly, the petition is dismissed as withdrawn in respect of order dated 05.10.2017.