PARWATI SONI (SMT.) Vs. VINAY KUMAR SONI

JUDGEMENT

(1.) Only apprehension of the learned counsel for the petitioner is that the observation made in the impugned order while deciding the application filed under Section 11 read with Section 151 of CPC shall be taken to be final by the learned trial court while deciding the issue no.2 framed in the suit.

(2.) Learned counsel for the petitioner submits that the observations should not cause any prejudice to the case of the petitioner-defendant. The learned court should be directed accordingly.

(3.) In view of this situation, learned counsel for the petitioner-defendant seeks permission to withdraw the writ petition.