S.Ezhilrani vs Damarla Chakaravarthi
2022 Latest Caselaw 17125 Mad

                                                                             Rev.Aplc(MD)No.137 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 01.11.2022

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                               Rev.Aplc(MD)No.137 of 2022



                1. S.Ezhilrani
                2. S.K.Prabhu
                3. S.Suvetha                                     ... Petitioners/Appellants

                                                           Vs.


                1. Damarla Chakaravarthi
                2. M/s.ICICI Lombard General Insurance Co. Ltd.,
                   represented by its Authorized Signatory,
                   GV Complex, 3rd Floor, Office No.11/1-B,
                   Bye-Pass Road,
                   Madurai – 625 010.
                                                        ... Respondents/Respondents



                Prayer :          This Review Application is filed under Order 47 Rule 1 r/w.
                Section 114 of C.P.C., to review judgment and decree dated 16.09.2021
                passed in C.M.A.(MD)No.500 of 2019 by this Court by allowing this
                review petition.



                                  For Petitioners         : Mr.K.Ravi




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https://www.mhc.tn.gov.in/judis
                                                                       Rev.Aplc(MD)No.137 of 2022




                                                                  K.MURALI SHANKAR,J.



                                                                                            csm



                                                    ORDER

The learned counsel appearing for the petitioners seeks permission

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

endorsement to that effect.

2. In view of the endorsement made by the learned counsel

appearing for the petitioners, this Review Application is dismissed as

withdrawn. No costs.

                                                                      01.11.2022
                Index    :yes/No
                Internet:yes/No
                csm

Rev.Aplc(MD)No.137 of 2022

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