Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Sachin Kaushik vs Nikita Jain D/O Mahesh Bokadia on 22 September, 2022

Author: Arun Kumar Sharma

Bench: Arun Kumar Sharma

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                             BEFORE
                                            HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA
                                                  ON THE 22nd OF SEPTEMBER, 2022

                                                CIVIL REVISION No. 476 of 2022

                                      BETWEEN:-
                                      SACHIN KAUSHIK S/O SHRI SATYAPAL
                                      KAUSHIK, AGED ABOUT 35 YEARS, A-8 JEEVAN
                                      VIHAR SHASTRI NAGAR GHAZIABAD U.P.
                                      (UTTAR PRADESH)

                                                                                        .....PETITIONER
                                      (BY SHRI ABHISHEK SINGH, LEARNED COUNSEL)

                                      AND
                                      NIKITA JAIN D/O MAHESH BOKADIA W/O
                                      SACHIN KAUSHIK, AGED ABOUT 29 YEARS,
                                      CIVIL LINE ROAD AKASHDEEP COLONY
                                      TIKAMGARH POLICE STATION KOTWALI
                                      TEHSIL AND DISTRICT TIKAMGARH M.P.
                                      (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                                      (NONE FOR THE RESPONDENT)

                                 Th is revision coming on for hearing this day, th e court passed the
                          following:
                                                                 ORDER

Today the case is listed for question of maintainability of the Revision Petition.

However, learned counel for the petitioner prays for withdrawal of this petition with liberty to file afresh Misc. Petition.

Prayer is allowed.

Accordingly, the present Civil Revision stands dismissed as withdrawn with the aforesaid liberty.

Office is directed to return the certified copy impugned order to the Signed by: VINAY KUMAR VERMA Signing time: 9/23/2022 4:54:30 PM 2 learned counsel for the petitioner after retaining its photocopy on record.

Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE vkv /-