K.Sasikumar vs G.Thulasiram
2022 Latest Caselaw 14993 Mad

                                                                                    C.R.P.No.506 of 2020
                                                                               and C.M.P.No.2721 of 2020




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.09.2022

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R.HEMALATHA
                                                      C.R.P.506 of 2020
                                                            and
                                                    C.M.P.No.2721 of 2020


                     K.Sasikumar                                                ... Petitioner
                                                             Vs.

                     G.Thulasiram                                               ... Respondent

                     Prayer : Civil Revision Petition filed Order Section 25 of the Tamil Nadu
                     Buildings (Lease and Rent Control) Act against the decree and judgment
                     dated 22.11.2019 made in RCA No.791 of 2017 on the file of the learned
                     IX Judge, Court of Small Causes, Chennai and consequently set aside the
                     fair order and decree dated 22.09.2017 passed by the learned Rent
                     Controller in RCOP No.372 of 2016 on the file of the learned XII Judge,
                     Court of Small Causes, Chennai.

                                   For Petitioner            : Mr.D.Kumaralingam
                                   For Respondent            : No appearance




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                   C.R.P.No.506 of 2020
                                                                              and C.M.P.No.2721 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

1.The IX Judge, Court of Small Causes, Chennai.

2.The XII Judge, Court of Small Causes, Chennai.

C.R.P.506 of 2020 and C.M.P.No.2721 of 2020

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