JASBIR SINGH Vs. SURINDER KUMAR

JUDGEMENT

(1.) Learned Counsel for the Petitioner states that in view of the judgment of the Bombay High Court in the case of Rajesh Verma v. Aminex Holdings & Investments and Ors., 2008 3 CCC 160, a proper application seeking permission from the Court for reexamination-in-chief either by entering into the witness box or by way of affidavit shall be moved. Learned Counsel seeks permission to withdraw this petition with liberty to move such application.

(2.) Present petition is dismissed as withdrawn with the aforesaid liberty. In the event of moving an application for reexamination-in-chief either by entering into the witness box or by way of tendering affidavit, shall be considered and decided by the Court below at its own merit, in accordance with law without being prejudiced from the order impugned herein.