M/S.Paterson Cancer Center ... vs M/S.Vijaya Medical And Education ...
2022 Latest Caselaw 1959 Mad

                                                                              C.R.P.No.282 of 2022


                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.02.2022

                                                       CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                C.R.P.No.282 of 2022
                                          and C.M.P.Nos.1354 & 1355 of 2022


                     M/s.Paterson Cancer Center Private Limited
                     Rep. by its Managing Director Dr.S.Vijayaraghavan
                     Registered Office at No.60/7,
                     IV Main Road, Gandhi Nagar,
                     Adyar, Chennai-600 020.
                                           ...Petitioner

                     Vs

                     M/s.Vijaya Medical and Education Trust,
                     Rep. by its Managing Trustee Ms.Bharathi Reddy,
                     No.175, NSK Salai, Vadapalani, Chennai-600 026.             ...Respondent


                     PRAYER Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, to set aside the impugned Judgment and decree
                     passed by in CMA.No.14/2021 dated 23.10.2021 on the file of IV
                     Additional City Civil Court, Chennai by confirming the fair order
                     and          decreetal   order   passed   on   18.02.2021      made       in
                     IA.No.12062/2018 in OS.No.5040 of 2018 by the Learned XV
                     Assistant Judge, City Civil Court, Chennai.
https://www.mhc.tn.gov.in/judis
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                                                                                        C.R.P.No.282 of 2022



                                        For Petitioner      : Mr.D.Durairaj

                                        For Respondent : M/S.T.K.S.Gandhi
                                                         C.Rajashekaran


                                                             ORDER

This Civil Revision Petition has been filed to set aside the

impugned Judgment and decree passed by in CMA.No.14/2021

dated 23.10.2021 on the file of IV Additional City Civil Court,

Chennai by confirming the fair order and decreetal order passed on

18.02.2021 made in IA.No.12062/2018 in OS.No.5040 of 2018 by

the Learned XV Assistant Judge, City Civil Court, Chennai.

2. Learned counsel for the petitioner seeks permission of this Court to

withdraw this Civil Revision Petition. A memo has been filed to that effect.

The said memo is taken on file.

3. Recording the submission of the learned counsel for petitioner,

this civil revision petition is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition stands closed.

07.02.2022 https://www.mhc.tn.gov.in/judis

C.R.P.No.282 of 2022

Index : Yes/No Internet : Yes/No Speaking Order/Non Speaking Order

gd

To

The XV Assistant Judge, City Civil Court, Chennai.

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

C.R.P.No.282 of 2022

P.T.ASHA, J,

gd

C.R.P.No.282 of 2022

07.02.2022

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