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Judgment
Rekha Borana, J
Admittedly, the order impugned in the present revision petition has been passed by the Family Court.
In view of Section 19(6) of the Family Courts Act, 1984, the order impugned can be assailed only before a Division Bench of this Court. In view of the aforesaid provision of law, learned counsel for the petitioner sought permission to withdraw the present revision petition with liberty to file afresh before the Division Bench.
The permission as sought for is granted.
The present revision petition is hence, dismissed as withdrawn with the liberty as prayed for.
Stay petition and all pending applications, if any, also stand dismissed.
The certified copy of the order impugned as filed in the present revision petition be returned to learned counsel for the petitioner on a photocopy of the same being filed and an application being moved for the purpose after keeping photocopy of the same on record.