M.K.Ramachandran vs G.Vasanthi
2021 Latest Caselaw 3895 Mad

                                                                                  CRP.NPD.No.3433 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 16.02.2021

                                                            CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                    CRP (NPD).No.3433 of 2016
                                                              and
                                                      CMP.No.17436 of 2016

                    M.K.Ramachandran                                               ... Petitioner
                                                           Vs.

                    G.Vasanthi                                                    ... Respondent

                    PRAYER: Civil Revision Petition filed under Section 25 of the Tamil Nadu

                    Buildings (Lease and Rent) Control Act 18 of 1960 as amended by Act 1 of

                    1973, praying to set aside the judgment and decretal order of the IX Judge,

                    Small Causes Court, Chennai in R.C.A.No.634 of 2015 dated 15.09.2016,

                    confirming even set aside the judgment and decretl order in RCOP.No.2406

                    of 2009 passed by the XVI Small Causes Court at Chennai dated

                    11.08.2014 by allowing the above appeal.



                                   For Petitioner         : Mr.Sai Krishna Bhagavat for
                                                            Mr.P.Subba Reddy

                                   For Respondent         : Mr.V.G.Sureshkumar


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https://www.mhc.tn.gov.in/judis/
                                                                              CRP.NPD.No.3433 of 2016



                                                                      G.K.ILANTHIRAIYAN,J.

                                                                                                  kv
                                                      ORDER

The learned counsel appearing for the petitioner seeks permission of

this Court to withdraw this petition. The learned counsel has also made an

endorsement in the Court bundle, today, to that effect.

2. In view of the endorsement made by the learned counsel for the

petitioner, this Civil Revision Petition is dismissed as withdrawn.

16.02.2021 Speaking/Non-speaking order Index : Yes/No kv

To

1. The IX Judge, Small Causes Court, Chennai.

2. The XVI Judge, Small Causes Court, Chennai.

CRP (NPD).No.3433 of 2016

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