V.Senthil Kumar vs N.Prabavathi
2024 Latest Caselaw 21432 Mad

Madras High Court

V.Senthil Kumar vs N.Prabavathi on 11 November, 2024

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                             C.R.P.[NPD].No.1045 of 2024

                                   THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Date : 11.11.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                             C.R.P.[NPD].No.1045 of 2024



                1. V.Senthil Kumar
                2. V.Salammal                                                   . . . Petitioners

                                                    Versus

                N.Prabavathi                                                   . . . Respondent



                PRAYER : Petition filed under Article 227 of Constitution of India to set aside the
                judgment passed by the learned II Additional District and Sessions Judge, Ranipet
                @ Vellore in Crl.A.No.97 of 2023 dated 06.11.2023 and set aside the judgment
                passed by the learned Judicial Magistrate, Sholinghur in D.V.C.No.4 of 2021 dated
                27.03.23 by allowing the above Civil Revision Petition.

                                       For petitioners   : Mr.B.Thirumalai

                                       For respondent    : Mr.A.Thirumaran




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                                                                                C.R.P.[NPD].No.1045 of 2024

                                                                          N. SATHISH KUMAR, J.

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                                                        ORDER

When the matter is taken up today, the learned counsel appearing for the

petitioner sought permission of this Court to withdraw this Civil Revision Petition

and also made an endorsement to that effect.

2. In view of the submission of the learned counsel appearing for the

petitioner and the endorsement made, this Civil Revision Petition is dismissed as

withdrawn.

11.11.2024

Index : Yes / No Internet: Yes Speaking/non speaking order

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