UMA Vs. INSPECTOR OF POLICE AND HOLY APOSTALIFE INSURANCE CORPORATION CONVENT, REP BY ITS REV MOTHER SUPERIOR

JUDGEMENT

(1.) After hearing at length, in view of the expression of this Court that habeas corpus petition is not the proper remedy, counsel appearing for the petitioner seeks permission of this Court to withdraw the above Petition with liberty to approach appropriate court to vinidicate the grievance of the petitioner. In view of the request made by the counsel for petitioner, this petition is dismissed as withdrawn. If any other remedy is available to the petitioner, it is for her to pursue the same before appropriate court.