AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 150 wordsArvind Singh Sangwan, J
Prayer in this petition is for setting aside the order dated 27.11.2020 passed by the trial Court, vide which the petitioners have been summoned to face the trial in Complaint No.COMI-39-2017 titled as Alem Kaur Vs. Bimla Devi etc.
Learned counsel for the petitioners submits that at this stage, the petitioners may be permitted to withdraw the present petition with liberty to move an application under Section 256 Cr.P.C. before the trial Court for taking all the legal grounds available to them.
Dismissed as withdrawn with liberty aforesaid.
In case the petitioners move an application under Section 256 Cr.P.C. within a period of 15 days from today, the same will be decided within 03 months thereafter, after affording an opportunity of hearing to the parties.
Liberty is granted to the petitioners to file a petition, in case any adverse order is passed by the trial Court.