Patna High Court - Orders
Anuj Kumar Patel vs Smt.Seema Anuj Kumar Patel @ S on 22 January, 2010
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.1656 of 2009
ANUJ KUMAR PATEL, SON OF AYODHYA PRASAD PATEL
RESIDENT OF VILLAGE-USARI, P.S. PAKARIBARAWAN,
DISTRICT NAWADAH, AT PRESENT RESIDING OF MOHALLA
BELCHHIPARA VERMA SHELL SATIBATI GRAMPANCHAYAT
VASAI,TALUKA VASAI, DISTRICT THANE, MUMBAI.
-PETITIONER
Versus
1. SMT.SEEMA ANUJ KUMAR PATEL @ SMT. SEEMA SINHA
D/O BAIJNATH MAHTO AT PRESENT WIFE OF RABHAKAR
KUMAR PATEL, RESIDENT OF VILLAGE THALPOS, P.S.
PAKARIBARAWAN, DISTRICT-NAWADAH.
2. PRABHAKAR KUMAR PATEL @ PRABHAKAR KUMAR, SON
OF LATE YUGAL PRASAD MAHTO, RESIDENT OF
VILLAGE THALPOS, P.S. PAKARIBARAWAN, DISTRICT
NAWADA.
-OPPOSITE PARTIES.
-------
For the Petitioner : Mr. Durgesh Nandan
For Opp. Parties : Mr. Niraj Kumar-I
2 22.01.2010After some argument Mr. Durgesh Nandan, learned counsel for the petitioner, seeks permission to withdraw this Civil Revision in view of the provision as contained in Section 19(5) of the Family Court Act, 1984 and its interpretation by a Division Bench of this Court in Jagdish Prasad Chouhan V. Bhuneshwar Chouhan & Anr., 2009 (3) PLJR 931, holding that forum of Civil Revision would not be available against any interim / interlocutory orders passed by Family Court.
2
Learned counsel for the petitioner submits that he wants to withdraw this Civil Revision to avail any other remedy if available under law. Learned counsel for the opposite parties raises no objection.
In above view of the matter, this Civil Revision is dismissed as withdrawn.
(Dr. Ravi Ranjan, J.) AAhmad