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Judgment
7 paragraphs · 185 wordsNarendra Kumar Vyas, J
The present revision petition has been filed by the applicant with the following prayer:-
"It is therefore, prayed that this Hon'ble Court may kindly be pleased to allow this revision and set-asides the order dated 27.04.2026 passed by the learned Rent Control further be pleased to dismiss the plaint, is in the interest of justice."
Learned counsel for the applicant submits that the applicant may be permitted to withdraw the present revision petition with liberty to avail the statutory remedy of appeal under Section 13 of the Chhattisgarh Rent Control Act, 2011 before the competent Appellate Authority.
In view of the submission made by learned counsel for the applicant, the present revision petition is dismissed as withdrawn, with liberty to the applicant to avail the remedy of appeal available under law.
Certified copies of all the annexures filed along with the petition be returned to the learned counsel for the petitioner, after retaining photocopies thereof on record.
Accordingly, I.A. No.02/2026, application for urgent hearing and I.A. No.03/2026, application for hearing during summer vacation, stand disposed of.