NASEEB KAUR Vs. AZAD SINGH

JUDGEMENT

(1.) (Oral) Since the order dated 06.01.2010 (Annexure P-6) passed by the Judicial Magistrate Ist Class, Bahadurgarh is a revisable order, learned counsel for the petitioner prays that he may be allowed to withdraw the present petition with liberty to file revision against the aforesaid order.

(2.) DISMISSED as withdrawn with liberty as prayed for.