PARAMJIT KAUR Vs. HARBANS KAUR

JUDGEMENT

(1.) PETITIONER Paramjit Kaur has filed this petition under Section 482 of the Code of Criminal Procedure for setting aside the order dated 13.9.2002, passed by Additional Sessions Judge, Patiala, whereby proceedings in case FIR No. 350 dated 9.10.1998, registered at Police Station Sadar Patiala have been stayed during the pendency of proceedings in civil suit pending before civil court at Patiala. After arguing for some time, counsel for the petitioner states that the petitioner may be permitted to withdraw this petition with liberty to make an application before the trial court for revival of the aforesaid criminal case on the plea that the civil suit has been finally adjudicated by the competent court.