R Devdas, J
1. Learned Counsel for the petitioner has filed a memo dated 30.01.2025, seeking leave of this Court to withdraw the writ petition, since a Regular
Second Appeal was required to be filed and not a Civil Revision Petition. Liberty is also sought that the petitioner may be permitted to file Regular
Second Appeal.
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, the Civil Revision Petition stands dismissed as withdrawn, reserving liberty to the petitioner to file Regular Second Appeal. If such an
appeal is filed, the time spent before this Court in the present petition shall be taken into consideration for the purpose of computation of limitation.
4. Office to return the original/certified copies, if any, after taking the photocopies for the file.
