C.Mohan vs Rajani Bhaskaran
2023 Latest Caselaw 711 Mad

                                                                                     CRP No.2642 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 12.01.2023

                                                        CORAM

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

                                                 CRP.No.2642 of 2017
                                              and CMP.No.12581 of 2017

                C.Mohan                                                           ..Petitioner
                                                         Vs.

                Rajani Bhaskaran                                                  ..Respondent

                Prayer: Civil Revision Petition filed under Section 115 of CPC, to set aside the
                Judgment and Decree dated 31.08.2016 made in R.C.A.No.526 of 2015 on the
                file of the VII Court of Small Causes (Rent Control Appellate Authority) at
                Madras, confirming the order and decree dated 07.09.2015 made in
                M.P.No.823 of 2013 in R.C.O.P.No.2326 of 2013 on the file of the XV Court of
                Small Causes (Rent Controller) at Madras.


                                       For Petitioner          : Mr.S.Kasirajan
                                       For Respondent          : Mr.J.Dileep Kumar



                                                        ORDER

Today, when the matter is taken up for hearing, The learned counsel

appearing for the petitioner seeks permission of this Court to withdraw the

present civil revision petition and he has also made an endorsement in the Court https://www.mhc.tn.gov.in/judis

CRP No.2642 of 2017

bundle, to that effect.

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

petitioner, the civil revision petition stands dismissed as withdrawn. There shall

be no order as to costs. Consequently, connected miscellaneous petition is

closed.

12.01.2023

Speaking/Non-speaking order Index : Yes/No ata

To

1.The VII Court of Small Causes (Rent Control Appellate Authority), Chennai.

2.The XV Court of Small Causes (Rent Controller), Chennai.

G.K.ILANTHIRAIYAN.J, https://www.mhc.tn.gov.in/judis

CRP No.2642 of 2017

ata

CRP.No.2642 of 2017

12.01.2023

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