- (1.) Petitioner/plaintiff in this revision petition under Article 227 of the Constitution has primarily assailed the order dated 3.5.2011 passed by the learned Additional Civil Judge (Senior Division) Panchkula, in a suit for injunction whereby ad interim injunction was declined to him on the ground that the respondents/defendants were yet to file written statement.
(2.) At the time of arguments learned counsel for the plaintiff/ petitioner does not press this petition in view of the fact that written statement has now been filed and the application under Order 39 Rules 1 and 2 CPC is fixed for consideration on 7.9.2011.
(3.) In view of the statement made by the learned counsel for the petitioner, the present revision petition is dismissed as withdrawn.;