Madras High Court
P.Deepak Represented By Power Agent vs Mrs.Sasthi Deva on 22 March, 2016
Author: P.R.Shivakumar
Bench: P.R.Shivakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 22.03.2016 CORAM THE HONOURABLE MR. JUSTICE P.R.SHIVAKUMAR C.R.P (PD) No.929 of 2016 P.Deepak represented by Power Agent C.Ponnusamy S/o.C.Ponnusamy Flat No.2, New No.111, Old No.46 Alkausar Apartment 4th Main Road Gandhi Nagar Adyar, Chennai 600 020 ... Petitioner vs. Mrs.Sasthi Deva ... Respondent Civil Revision Petition filed under Article 227 of the Constitution of India to direct II Additional Family Court, Chennai to pass on order to dispose of O.P.No.933 of 2015 within two months. For Petitioner : Mr.C.Sangamithirai ORDER
Since there are number of mistakes, learned counsel for the petitioner seeks the leave of the Court to withdraw the Civil Revision Petition with liberty to file a fresh petition. Endorsement to that effect has been made.
2. Endorsement is recorded and the petition is dismissed as withdrawn. Liberty sought for is granted. No costs.
22.03.2016 Index: Yes/No Internet: yes/No gpa To II Additional Family Court Chennai P.R.SHIVAKUMAR.J., gpa C.R.P (PD) No.929 of 2016 22.03.2016