Arjunan vs R.Vanitha
2022 Latest Caselaw 15476 Mad

                                                                                 C.R.P.No.1321 of 2020




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 16.09.2022

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE R.HEMALATHA
                                                    C.R.P.1321 of 2020


                     Arjunan                                                   ... Petitioner
                                                            Vs.

                     R.Vanitha                                                 ... Respondent

                     Prayer : Civil Revision Petition filed under Article 227 of Constitution of
                     India to direct the Sub-court, Tiruchengode to dispose the HMOP.No.24
                     of 2013 within time frame fixed.


                                   For Petitioner          : Mr.P.Pandiyaraj


                                                      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.

https://www.mhc.tn.gov.in/judis C.R.P.No.1321 of 2020

R. HEMALATHA, J.

bga

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dismissed as withdrawn.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.

16.09.2022 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1.The Sub-Court, Tiruchengode

2.The Section Officer, V.R. Section, High Court, Madras.

C.R.P.1321 of 2020

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