Ali Asgar Zoyeb Palanpurwala vs Ali Asgar
2021 Latest Caselaw 2788 Mad

                                                                                  CRP(PD).No.274 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 05.02.2021

                                                      CORAM

                                   THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                C.R.P.(PD)No.274 of 2018
                                           and C.M.P.Nos.1528 & 1529 of 2018

                  M/s. Royal Tools Agencies
                  Rep. by its Partners,
                  1.Ali Asgar Zoyeb Palanpurwala
                  2.Naseema Zoyeb Palanpurwala
                  3.Taher Z.Palanpurwala                                        ...Petitioner
                                                          Vs
                  1.Ali Asgar
                  2.M/s.Deesawala Estates (Coowners)                            ... Respondents

                  Prayer Civil Revision Petition filed under Article 227 of the Constitution of
                  India, prayed to set aside the judgment and decree dated 07.09.2017 in
                  C.M.A.No.36 of 2016 on the file of the XVI Additional Judge, Chennai -1 in
                  reversing the fair and decreetal order dated 11.12.2015 in I.A.No.13667 of 2015
                  in O.S.No.5403 of 2015 on the file of the III Assistant city Civil Court,
                  Chennai.


                                         For Petitioner  : Mr.H.Rajasekar
                                         For Respondents : No Appearance



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https://www.mhc.tn.gov.in/judis/
                                                                                      CRP(PD).No.274 of 2018


                                                                      KRISHNAN RAMASAMY,J.

                                                                                                        rst
                                                         ORDER

The learned counsel for the petitioner submitted that the matter has been

settled between the parties and the memo of compromise also filed before the

Court below. Therefore, he seeks permission to withdraw the Civil Revision

Petition.

2.Recording the submission made by the learned counsel for the

petitioner, this Civil Revision Petition is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are closed.

05.02.2021

Index: Yes/No Internet:Yes/No Speaking order/Non-speaking order rst

To:

1.The XVI Additional Judge, Chennai -1.

2.The III Assistant city Civil Court, Chennai.

C.R.P.(PD)No.274 of 2018 and C.M.P.Nos.1528 & 1529 of 2018

https://www.mhc.tn.gov.in/judis/