GEETA Vs. HARSUKH RAM

JUDGEMENT

(1.) The present revision petition has been filed against the order dtd. 14/2/2023 whereby the application under Order 7 Rule 11 read with Sec. 151 CPC as preferred by the defendants was allowed and consequently the suit as preferred by the plaintiffs was dismissed.

(2.) Learned counsel for the petitioners seeks permission to withdraw the revision petition while making the following two concessions:

(3.) It is submitted that even the remedy before the revenue Court has been availed by the petitioners but the issue of limitation would arise in the said proceeding and, therefore, he may be permitted to withdraw the present revision petition with an observation that the time taken in pursuing the present proceedings shall be excluded for the purposes of limitation.