Sivagami vs Ramasamy
2023 Latest Caselaw 11346 Mad

                                                                          C.R.P.No.2060 of 2004


                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 28.08 .2023

                                                       CORAM

                       THE HONOURABLE MR. JUSTICE V. LAKSHMINARAYANAN

                                            C.R.P.No.2060 of 2004


                     Sivagami                ...Petitioner/Petitioner/
                                                    Claimant/3rd party

                                                        Vs.

                     1.Ramasamy
                     2.Pushpathal              ...Respondents1 & 2/Respondents1 & 2/
                                                   Petitioners – Decree Holders/
                                                   Plaintiffs
                     3.Ramayal
                     4.Murugesan             ...Respondents 3& 4/Respondents 3 & 4/
                                                   Respondents – Judgment Debtors/
                                                   Defendants

                     PRAYER : Civil Revision Petition filed under Section 115 of the
                     Code of Civil Procedure against the Order dated 31.12.2003 in
                     E.A.No.488 of 2003 in E.P.No.77 of 2000 on the file of the learned
                     Principal District Munsif, Erode.


                                  For Petitioner   :     Mr.N.Manokaran

                     1/3

https://www.mhc.tn.gov.in/judis
                                                                              C.R.P.No.2060 of 2004


                                      For Respondents :     Mr.N.Sankaravadivel for R1
                                                            Mr.V.Balamurugan for R2
                                                            R3 and R4 – Served
                                                            - No appearance

                                                        ORDER

The learned counsel for the petitioner seeks permission of

this Court to withdraw this Civil Revision Petition. He has also

made an endorsement to that effect.

In view of the endorsement made by the learned counsel

appearing for the petitioner, this Civil Revision Petition is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                   28.08.2023

                     Index     : Yes/No
                     Internet : Yes/No

Speaking order / Non speaking order mps

To The Principal District Munsif, Erode.

https://www.mhc.tn.gov.in/judis C.R.P.No.2060 of 2004

V. LAKSHMINARAYANAN, J,

mps

C.R.P.No.2060 of 2004

28.08.2023 (2/3)

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