Ashok Leyland Employees ... vs Krishnan
2022 Latest Caselaw 14980 Mad

                                                                                 C.R.P.No.844 of 2020
                                                                            and C.M.P.No.4478 of 2020




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.09.2022

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R.HEMALATHA
                                                      C.R.P.844 of 2020
                                                            and
                                                    C.M.P.No.4478 of 2020


                     Ashok Leyland Employees Cooperative
                     Industrial Housing Society Limited, JJ289,
                     Represented by its President, N.Nachimuthu,
                     No.101, Sir A-Ramasamy Mudhaliar Nagar,
                     Thiruvottiyur, Chennai - 19.                            ... Petitioner
                                                             Vs.

                     Krishnan                                                ... Respondent

                     Prayer : Civil Revision Petition filed under Article 227 of Constitution of
                     India against the fair and decreetal order dated 10.12.2019, passed in
                     I.A.No.2 of 2019 in O.S.No.801 of 1997 on the file of the District Munsif
                     Court, Thiruvottiyur.

                                   For Petitioner           : Mr.S.N.Ravichandran
                                   For Respondent           : Mr.R.Munuswamy



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https://www.mhc.tn.gov.in/judis
                                                                                   C.R.P.No.844 of 2020
                                                                              and C.M.P.No.4478 of 2020



                                                                           R. HEMALATHA, J.
                                                                                                  mtl

                                                      JUDGMENT

The learned counsel appearing for the revision petitioner seeks

permission of this Court to withdraw the civil revision petition and also

made an endorsement to that effect.

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

appearing for the revision petitioner, this civil revision petition is

dismissed as withdrawn. No costs. Consequently, connected civil

miscellaneous petition is closed.

07.09.2022 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To The District Munsif Court, Thiruvottiyur.

C.R.P.844 of 2020 and C.M.P.No.4478 of 2020

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