Vasanthi vs Regina Mary
2022 Latest Caselaw 17192 Mad

                                                                                        A.S.No.70 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 02.11.2022

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                  A.S.No.70 of 2021
                                                        and
                                                 CMP.No.4419 of 2021

                  1.Vasanthi
                  2.Valliammal                                                        ... Petitioners


                                                             Vs.


                  Regina Mary                                                         ... Respondent


                  Prayer: Civil Revision Petition filed under Section 96 of CPC, against the
                  judgment and decree dated 28.11.2019 made in O.S.No.96 of 2015 on the file
                  of the Court of the II Additional District Judge, Puducherry.




                                         For Petitioners     : Mr.P.K.Harinath Babu
                                                              for Mr.T.Shanmugam

                                         For Respondent      : Mr.E.V.Chandru




                  1/2


https://www.mhc.tn.gov.in/judis
                                                                                       A.S.No.70 of 2021


                                                                                S.SOUNTHAR , J.
                                                                                          dna


                                                       ORDER

The learned counsel for the petitioners seek leave of this Court to

withdraw the Civil Revision Petition. He has also made an endorsement in the

Court bundle to that effect.

2. Accordingly, this Appeal is dismissed as withdrawn. No costs.

Consequently, connected Miscellaneous Petition is closed.

02.11.2022 Index : Yes / No Internet : Yes / No dna

To

The Additional Subordinate Court, Dharmapuri.

A.S.No.70 of 2021 and CMP.No.4419 of 2021

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