Gurpal Singh Ahluwalia, J
1. Heard on I.A. No. 570/2024, an application seeking permission to convert the present petition into a Criminal Revision under Section 19(4) of Family Court Act.
2. It is submitted by counsel for petitioner that by mistake this Miscellaneous Petition under Article 227 of Constitution of India has been filed, whereas; a Criminal Revision under Section 19(4) of Family Courts Act would lie. Accordingly, sought permission to convert this Miscellaneous Petition into a Criminal Revision under Section 19(4) of Family Courts Act.
3. For the reasons mentioned in the application, the same is allowed.
4. This petition is permitted to be converted into a Criminal Revision under Section 19(4) of Family Courts Act.
5. Office is directed to register this case as Criminal Revision under Section 19(4) of Family Courts Act and list the case before appropriate Bench.
6. With aforesaid observation, this Miscellaneous Petition is finally disposed of.
