S.Govindan vs R.Loganathan
2022 Latest Caselaw 1207 Mad

                                                                                  CRP(NPD)No.2498 of 2021




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 25.01.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                             CRP(NPD)No.2498 of 2021 and
                                                CMP.No.18838 of 2021

                     S.Govindan                                                      ... Petitioner

                                                             Vs

                     R.Loganathan                                                 ... Respondent
                     Prayer: Civil Revision Petition filed under Section 115 of C.P.C., against the

                     judgment and decree dated 19.03.2020 in I.A.No.508 of 2018 in O.S.No.78

                     of 2017 on the file of Sub Court at Cheyyar.

                                            For Petitioner        : Mr.K.Venkat


                                                        ORDER

Mr.K.Venkat, learned counsel appearing for the petitioner would

state that the petitioner has instructed him to withdraw this petition.

https://www.mhc.tn.gov.in/judis CRP(NPD)No.2498 of 2021

R.SUBRAMANIAN, J.

2. Recording the statement of the learned counsel, this Civil

Revision Petition is dismissed as withdrawn. No costs. Consequently,

connected miscellaneous petition is closed.

25.01.2022

vs Index: No Non-speaking order

To:

1.The Sub Court, Cheyyar.

2.The Section Officer, VR Section, Madras High Court, Chennai.

CRP(NPD)No.2498 of 2021 and CMP.No.18838 of 2021

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