Prakash Tatia, J. - (1.) In view of the recent judgement of the Hon'ble Supreme Court delivered in case of Suradev Rai v. Ramesh Chandra Rai and others 2003 AIR SCW 3872 since the revision petition is not maintainable against the order disposing of an appeal against the order of the Trial Court whether confirming, reversing or modifying the order of injunction granted by the Trial Court, therefore, the learned Counsel for the petitioner wants to withdraw this revision petition so as to challenge the orders of the Courts below by filing writ petition before this Court under Articles 226/227 of the Constitution of India.
(2.) The revision petition is, therefore, dismissed as withdrawn. Petition Dismissed.;