B.Imitiaz Hussain vs M.Nalla Ibrahim
2022 Latest Caselaw 7253 Mad

Citation : 2022 Latest Caselaw 7253 Mad
Judgement Date : 6 April, 2022

Madras High Court

B.Imitiaz Hussain vs M.Nalla Ibrahim on 6 April, 2022

                                                                       C.R.P.(NPD) No.537 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.04.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                            C.R.P.(NPD) No.537 of 2022
                                             and CMP.No.2816 of 2022


                     B.Imitiaz Hussain                     ... Petitioner / Judgment Debtor 2
                                                                  2nd Defendant / Petitioner


                                                       Vs.


                     M.M.Md.Muthuammal (Deceased)
                     1.M.Nalla Ibrahim
                     2.Mohd. Hanifa
                     3.Anis Hajiri
                     4.Ajipath Nisha
                     5.Tasrin Fathima         ... Respondents 1 to 5 / Decree Holders /
                                                          Plaintiffs / Respondents

                     6.K.V.A.M.Sithi Sayeetha

                     7.The Sub Registrar of Registration
                       Pycrafts Road
                       Triplicane
                       Chennai – 600 005.

                     8.M/s.Alwin & Co.,
                       Auctioneer
                       CJ Complex, II Floor
                       No.149, Thambu Chetty Street
                       Chennai – 600 001.         ... Respondents / JD 1,3 & 4/
                                                         Defendants 1,3 & 4 / Respondents

https://www.mhc.tn.gov.in/judis
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                                                                        C.R.P.(NPD) No.537 of 2022


                     Prayer : Civil Revision Petition filed under Article 227 of the Constitution
                     of India, praying to allow the CRP and to set aside the order of the learned
                     IX Assistant Judge, City Civil Court, Chennai in E.A.S.R.No.5458 of 2021
                     in E.P.No.435 of 2016 in O.S.No.14220 of 1996 dated 15.12.2021.


                                  For Petitioner     :     Ms.Mythili Srinivas
                                  For Respondents :        Mr.P.Harish
                                                           Government Advocate [R7]

                                                         ORDER

The learned counsel for the petitioner seeks leave of this Court to withdraw

this revision and he has also made an endorsement to that effect.

2. Leave granted. This petition is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

06.04.2022

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

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

C.R.P.(NPD) No.537 of 2022

To:

1.The IX Assistant Judge City Civil Court Chennai.

2. The Sub Registrar of Registration Pycrafts Road Triplicane Chennai – 600 005.

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