V.S.D.Marimuthu vs M/S. Nawab Khairunnissa
2023 Latest Caselaw 1510 Mad

                                                                             C.R.P.No.3973 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 08.02.2023

                                                       CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                C.R.P.No.3973 of 2016
                                             and C.M.P.No.20150 of 2016

                     V.S.D.Marimuthu                                          ... Petitioner

                                                          Vs.
                     1. M/s. Nawab Khairunnissa
                        Begum Sahiba Endowment
                        and Hazarath Pappu Masthan
                        Dargha, rep by its
                        Muthavalli/President
                        Dr.G.S.M.P.Khadri
                        No.31, Big Street,
                        Triplicanne,
                        Chennai – 600 005.

                     2. The Chief Executive officer,
                        Tamil Nadu Wakf Board,
                        No.1, Jafar Syrang Street,
                        Vallal Seethakathi Nagar,
                        Chennai – 600 001.                                    ... Respondents
                     Prayer :- Civil Revision Petition filed under Article 227 of the Constitution
                     of India, to set aside the judgment and decree dated 20.03.2014 passed in
                     O.S.No.5110 of 2010 on the file of the learned First Assistant Judge, City
                     Civil Court, Chennai, thereby dismissed the suit.

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                C.R.P.No.3973 of 2016

                                            For Petitioner     : Mr.A.P.Suryaprakasam
                                            For Respondents    : No appearance

                                                          ORDER

The Civil Revision Petition has been listed today under the

caption "Default Cases" for non-compliance of the requirements of the

Registry, including the payment of batta.

2. The learned counsel appearing for the petitioner seeks

permission of this Court to withdraw the present petition. He has also made

an endorsement in the Court bundle to that effect.

3. In view of the submission and endorsement made by the learned

counsel appearing for the petitioners, the Civil Revision Petition stands

dismissed as withdrawn. Consequently, connected miscellaneous petition is

closed. There shall be no order as to costs.

08.02.2023 Internet : Yes Index : Yes/No Speaking order/Non-speaking order rts

https://www.mhc.tn.gov.in/judis C.R.P.No.3973 of 2016

To

1. The First Assistant Judge, City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis C.R.P.No.3973 of 2016

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.No.3973 of 2016 and C.M.P.No.20150 of 2016

08.02.2023

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