WPMS/1080/2021
2021 Latest Caselaw 1825 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                      COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPMS No. 1080 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Arvind Vashistha, Senior Advocate assisted by Ms. Priyanka Agrawal, Advocate for the petitioner.

After arguing for some length, the learned counsel for the petitioner seeks to withdraw the Writ Petition with a liberty to prefer a Revision under Section 25 of the Provincial Small Causes Courts Act, as against the impugned order under challenged.

Accordingly, the Writ Petition is dismissed as withdraw with the aforesaid liberty.

It is made clear that the Registry will treat the caveat of the respondent as to be the caveat for the proposed Revision to be filed by the petitioner.

Registry is directed to return the certified copy of the impugned judgment under challenge in the Writ Petition to the petitioner by substituting the same with the zerox copy.

(Sharad Kumar Sharma, J.) Dated 10.06.2021 Shiv