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Judgment
Prem Narayan Singh, J
This Criminal Revision has been filed under Section 19(4) of the Family Courts Act, 1984 against the order dated 26.06.2023 passed in MJCR No.198/2022 by the learned Additional Principal Judge, Family Court, Indore.
After arguing at length, learned counsel for the petitioner prays for withdrawal of this petition with liberty to file an appropriate application before the trial Court raising all contentions mentioned in this petition.
In view of the request, matter has been considered.
Accordingly, present Criminal Revision No. 3487/2023 is dismissed as withdrawn with aforesaid liberty. However, if the petitioner files application as prayed for, the learned trial Court is directed to expedite the matter and consider the same within a period of six months from the date of filing of the application.
Certified copy as per rules.