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Judgment
4 paragraphs · 67 words
The office has raised an objection with regard to maintainability. The office objection is upheld.
2.
The petitioner is permitted to convert this Revision Petition(Family Court) into Writ Petition within a period of two weeks from the date of receipt of the copy of the order.
4.
For statistical purposes, the Revision Petition (Family Court) is disposed of.
5.
All I.As. in this petition shall stand closed.