CLR/27/2023
2023 Latest Caselaw 550 UK

                  Office Notes,
               reports, orders or
SL.             proceedings or
       Date                                       COURT'S OR JUDGES'S ORDERS
No               directions and
               Registrar's order
                with Signatures
      01.03.                        CLR No.27 of 2023
      2023                          Hon'ble Alok Kumar Verma, J.

s

Heard Mr. Neeraj Garg, learned counsel for the revisionist and Mr. Vikas Bahuguna, learned counsel for the respondent.

After arguments at some length, Mr. Neeraj Garg, Advocate, submitted that the revisionist does not want to proceed with the present revision and requested that the revisionist be permitted to withdraw the present revision with liberty to challenge the impugned order dated 03.02.2023 along with the judgment and decree, if need be.

Mr. Vikas Bahuguna, learned counsel for the respondent, has no objection.

The present Civil Revision (No.27 of 2023), filed under Section 25 of the Provincial Small Cause Courts Act, 1887, is dismissed as withdrawn granting liberty to challenge the impugned order as prayed in accordance with law.

(Alok Kumar Verma, J.) 01.03.2023 Pant/