- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This writ petition has been filed challenging the validity and correctness of the remand order dated 18.1.2011 passed by the Additional District Judge, Court No. 6, Bijnor, allowing S.C.C. Revision No. 36 of 1998: Smt. Aqeela Khatoon v. Shakeel Ahmad.
(3.) Learned Counsel for the parties agreed that the point is involved in short and no factual aspects are required to be decided, hence petition may be decided at the admission stage.;