Madras High Court
Ms.Anjana Rao vs G.Gayathri Aca on 4 June, 2015
Author: M. Duraiswamy
Bench: M. Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.06.2015 CORAM THE HONOURABLE MR. JUSTICE M. DURAISWAMY C.R.P.(PD)No.98 of 2015 & M.P.No.1 of 2015 1.Ms.Anjana Rao 2.Sathya Narayanan ... Petitioners/Defendants vs. G.Gayathri ACA ... Respondent/Plaintiff Civil Revision Petition filed under Article 227 of the Constitution of India, to set aside the order dated 20.10.2014 in I.A.No.14518 of 2014 in O.S.No.5379 of 2014 on the file of VII Assistant City Civil Court, Chennai. For Petitioner : Mr.S.Sathiyanarayanan For Respondent : Mr.S.Sivashankar O R D E R
Learned counsel for the petitioners has sought permission of this Court to withdraw the CRP and also made an endorsement to that effect. Learned counsel also submitted that a liberty may be given to the petitioners to file an appeal under Order 43 Rule 1(r) of CPC as against the order passed in I.A.No.14518 of 2014, dated 20.10.2014.
2.Learned counsel for the respondent has no objection for giving such liberty to the petitioner.
3.Having regard to the submissions made by the learned counsel for the petitioners, this Civil Revision Petition is dismissed as withdrawn and it is open to the petitioners to file an appeal under Order 43 Rule 1(r) CPC as against the order passed in I.A.No.14518 of 2014 in O.S.No.5379 of 2014 in accordance with law.
4.Further, the learned counsel for the petitioners submitted that petitioners have filed an application under Section 8 of the Arbitration and Conciliation Act before the Trial Court and further submitted that the trial court may be directed to dispose of the said application within a stipulated time.
5.In view of the above, I direct the VII Assistant City Civil Judge, Chennai to dispose of the application filed under Section 8 of the Arbitration and Conciliation Act, within a period of two months, from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petition is closed.
04.06.2015
Index : Yes/No
Internet : Yes/No
Note: Registry is directed to return the certified copy of
the impugned order to the counsel for the petitioner
on 05.06.2015 after taking due endorsement.
Issue copy of the order on 05.06.2015
smi
To
1. The VII Assistant City Civil Court, Chennai
M. DURAISWAMY, J.,
smi
C.R.P.(PD)No.98 of 2015 &
M.P.No.1 of 2015
04.06.2015