DILIP KUMAR CHUNARI Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) AFTER addressing us for some time, the Petitioner, who appears in person, seeks leave to withdraw the Revision Petition stating that he would like to file an Execution Application for enforcement of order dated 1.7.1986 passed by District Forum Ranchi in C.C. No.289/1993.

(2.) ACCORDINGLY , the Revision Petition is dismissed as not pressed with liberty as prayed.