S.Gunaselan vs R. Mala
2021 Latest Caselaw 22931 Mad

                                                                                  C.R.P. NPD No.57 of 2020


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 23.11.2021

                                                               CORAM:

                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                           Civil Revision Petition (NPD) No.57 of 2020

                     S.Gunaselan                                                   .. Petitioner

                                                                  Vs.
                     R. Mala                                                        .. Respondent

                     PRAYER: Civil Revision Petition filed under Section 115 of the Code of
                     Civil Procedure, to set aside the judgment and decree of the XIV Assistant
                     City Civil Court, Chennai, dated 04.09.2018 in I.A.No.5045 of 2018 in OS
                     No.4520 of 2017.


                                              For Petitioner     : Mr.T. Jayaramaraj



                                                             ORDER

Mr.T. Jayaramaraj, learned counsel appearing for the petitioner seeks

permission of this Court to withdraw the Civil Revision Petition.

https://www.mhc.tn.gov.in/judis C.R.P. NPD No.57 of 2020

R.SUBRAMANIAN, J.

2. Recording the said statement, the Civil Revision Petition is

dismissed as withdrawn. No costs.

23.11.2021 jv

Index: No Internet: Yes Non speaking order

To

1. The XIV Assistant Judge, City Civil Court, Chennai

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

Civil Revision Petition (NPD) No.57 of 2020

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