BHUPINDER KOUR Vs. JASBIR SINGH BHATTI

JUDGEMENT

(1.) This is an application filed by the applicant/petitioner seeking permission to treat the civil revision petition already filed by him as petition under Article 227 of the Constitution.

(2.) For the reasons stated in the application, the same is allowed. The instant revision petition is directed to be treated as petition under Article 227 of the Constitution. The Registry is directed to assign appropriate nomenclature to the petition accordingly.

(3.) The application is disposed of. CM(M) No._____/2023