L.Arunprasad vs Arumugha Gounder
2021 Latest Caselaw 15153 Mad

                                                                                 C.R.P.(NPD).No.3819 of 2016


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 28.07.2021

                                                         CORAM

                                     THE HON'BLE Ms. JUSTICE R.N.MANJULA

                                             C.R.P.(NPD).No.3819 of 2016
                                                         and
                                                CMP.No.19510 of 2016

                 1.L.Arunprasad

                 2.L.Akilprasad                            ...                    Petitioners

                                                          Vs.

                 1.Arumugha gounder                       ...    Respondent/decree holder/plaintiff


                 2.Pachayammal                           ...Respondent/Judgment Debtor/Defendant


                 PRAYER : The Civil Revision Petition filed under Article 227 of the

                 Constitution of India, against the Fair and Decretal Order dated 03.06.2016 and

                 made in E.A.No.48/2011 in EP.No.7/2008 in O.S.No.241/2001 on the file of

                 the Sub-Ordinate Judge at Bhavani.


                                        For Petitioner    : Mr.R.Sunil Kumar

                                        For Respondents : Mr.V.Anandhamoorthy




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

                 1/4
                                                                                  C.R.P.(NPD).No.3819 of 2016


                                                         ORDER

(Heard through video conferencing)

This Civil Revision Petition has been filed against the order of the learned

Sub-Ordinate Judge at Bhavani, dated 03.06.2016 passed in E.A.No.48/2011 in

EP.No.7/2008 in O.S.No.241/2001.

2. When the matter is taken up today for hearing, the learned counsel for the

petitioner submitted that he has been instructed to withdraw the Civil Revision

Petition and hence permission may be accorded to that effect.

3. In view of the above submission made by the learned counsel for the

petitioner, permission is granted to withdraw this Civil Revision Petition .

Hence the present Civil Revision Petition is dismissed as withdrawn. No

costs. Consequently, connected civil miscellaneous petition in CMP.No.19510

of 2016, is also closed.

28.07.2021

Speaking/Non-speaking Index : Yes/No Internet : Yes/No jrs

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

C.R.P.(NPD).No.3819 of 2016

To

1.The Sub-Ordinate Judge at Bhavani.

2.The Section Officer, V.R.Section, High Court, Madras.

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

C.R.P.(NPD).No.3819 of 2016

R.N.MANJULA,J.

jrs

C.R.P.(NPD).No.3819 of 2016 and CMP.No.19510 of 2016

28.07.2021

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