AMARJIT KAUR Vs. SURINDER SINGH

JUDGEMENT

(1.) After arguing for some time, learned counsel for the petitioner, under instructions, states that the petitioner does not want to pursue the matter any further and prays for withdrawing the same, with liberty, to approach the appropriate Authority, under the H.P. Urban Rent Control Act, 1987.

(2.) It has also been prayed that the time spent in pursuing the present proceedings, may kindly be saved, as per the provisions of Sec. 14 of the Limitation Act.

(3.) Since notices have not been issued in the present matter, as such, the prayer is considered and allowed. The present revision petition is dismissed as withdrawn, with liberty to the petitioner to approach the appropriate Authority under the H.P. Urban Rent Control Act, 1987. The time spent in pursuing the present proceedings, is ordered to be excluded, while computing the period of limitation.