Rajasthan High Court - Jaipur
Babu Lal Sharma vs Ram Kishan Khandelwal & Ors on 25 November, 2008
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR. ORDER 25.11.2008. S.B. CIVIL REVISION PETITION NO.63/2008 HON'BLE MR. JUSTICE DALIP SINGH Shri A.K. Pareek, for the petitioner. Dr.P.C. Jain } Shri Alok Garg}, for the respondents.
Learned counsel for the petitioner in the light of the objection raised by the learned counsel for the respondent No.1 that the revision petition is not maintainable in view of the proviso to Section 115 CPC seeks leave of the court to withdraw this revision petition with liberty to file a writ petition in the matter. The prayer is allowed. The revision petition as well as the stay application are dismissed as withdrawn with liberty to file a writ petition. The Registry is directed to return the original documents filed along with this revision petition to the learned counsel for the petitioner.
Subject to the above, this revision petition as well as the stay petition are dismissed as withdrawn as above.
(DALIP SINGH),J.
Ramchandrkhatri,PS