AISHWARYA RAI Vs. JIGMI PHUNCHOK BHUTIA

JUDGEMENT

(1.) Learned Counsel for the petitioner seeks withdrawal of this petition with a liberty to file Miscellaneous Appeal under Order 43 Rule 1 of the Code of Civil Procedure, 1908 before the appropriate forum.

(2.) The prayer is not objected by the other side.

(3.) Accordingly, this petition is dismissed as withdrawn with liberty as prayed for.