Madras High Court
M/S.Padma Cashew Company vs State Bank Of Travancore on 28 September, 2016
Author: D.Krishnakumar
Bench: D.Krishnakumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.09.2016
CORAM
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
C.R.P. NPD (MD) No.1519 of 2003
M/s.Padma Cashew Company
Parasaai : Applicant
Vs.
State Bank of Travancore
Parasalai Branch
Thiruvananthapuram District
Kerala State
rep. By its Branch Manager : Respondent
Prayer: Civil Revision petition is filed under Section 115 of C.P.C., to set
aside the order and decreetal ordeer dated 18.09.2003 in E.P.No.76 of 2003 in
O.S.No.94 of 1989 on the file of the Subordinate Judge of Padmanabhapuram.
!For Petitioner : Mr.K.N.Thambi
^For Respondent : No Appearance
:ORDER
When the matter came up for hearing, the learned counsel for the petitioner placed a memo dated22.09.2016 stating that the matter is settled out of Court and the civil revision petition may be dismissed accordingly.
2.Recording the said memo dated 22.09.2016 filed by the learned counsel for the petitioner, this civil revision petition is dismissed as settled out of Court. No costs.
To The Subordinate Judge of Padmanabhapuram..