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Aishwarya Rai vs Jigmi Phunchok Bhutia & Others

Sikkim High Court · Decided on 3 April 2021 · Citation: (2021) 04 SIK CK 0004

HON’BLE JUDGES
Jitendra Kumar Maheshwari, CJ
RESULT
Dismissed
CASE NUMBER
Civil Revision Petition No. 07 Of 2019

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Judgment

5 paragraphs · 81 words

Jitendra Kumar Maheshwari, CJ

Learned Counsel for the petitioner seeks withdrawal of this petition with a liberty to file Miscellaneous Appeal under Order 43 Rule 1 of the Code of Civil Procedure, 1908 before the appropriate forum.

The prayer is not objected by the other side.

Accordingly, this petition is dismissed as withdrawn with liberty as prayed for.

Certified copy of the impugned order be returned back by the Registry to the Counsel for the petitioner on furnishing the photocopy thereof.