Axis Bank Ltd vs A.A.K.Apathsakaayem
2021 Latest Caselaw 22301 Mad

                                                                    C.R.P.(PD)No.1137 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 12.11.2021

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                             C.R.P.(PD)No.1137 of 2016
                                         and C.M.P.Nos.6260 & 6261 of 2016

                     AXIS Bank Ltd.,
                     Rep by its Authorised Officer,
                     George Town Branch,
                     UTI House:29 Rajaji Salai,
                     Chennai 600 001.                                    .. Petitioner
                                                          Vs.
                     1.A.A.K.Apathsakaayem
                     2.C.Sumathi
                     3.R.Mohan
                     4.C.Saravanan                                       .. Respondents


                     PRAYER: Civil Revision Petition filed under Article 227 of the

                     Constitution of India against the judgment and decree dated 07.12.2015

                     made in C.M.A.No.78 of 2015 on the file of XVIII Additional District

                     Court, City Civil Court, Chennai, reversing the fair and decretal order

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                            C.R.P.(PD)No.1137 of 2016

                     dated 27.07.2015 made in I.A.No.9100 of 2015 in O.S.No.3622 of 2015

                     on the file of I Assistant City Civil Court, Chennai.

                                              For Petitioner    : Mr.M.R.Uma Vijayan

                                              For RR1, 2 and 4 : No appearance


                                                          ORDER

(This matter is heard through video conferencing/Hybrid mode)

The learned counsel appearing for the petitioner seeks permission

of this Court to withdraw this petition and he has also made an

endorsement to that effect.

2.Recording the submission and endorsement made by the learned

counsel appearing for the petitioner, the Civil Revision Petition is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petitions are closed.

12.11.2021

vkr

https://www.mhc.tn.gov.in/judis C.R.P.(PD)No.1137 of 2016

V.M.VELUMANI, J.

vkr

To

1.XVIII Additional District Judge, City Civil Court, Chennai.

2. I Asst City Civil Judge, Chennai.

C.R.P.(PD)No.1137 of 2016 and C.M.P.Nos.6260 & 6261 of 2016

12.11.2021

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