Madras High Court
Illavarasi Ramanathan vs Mehamala on 16 December, 2021
Author: T.Raja
Bench: T.Raja, D.Bharatha Chakravarthy
CMP.No.20150 in Rev.Appl.Sr.No.54954/2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.12.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
CMP.No.20150/2019 in Rev.Appl.Sr.No.54954/2019
Illavarasi Ramanathan ... Petitioner
-vs-
Mehamala ... Respondent
Civil Miscellaneous Petition filed seeking to condone the delay of
63 days in filing the above Review Application.
For Petitioner : Mrs.R.Meenal
For Respondent : ...
ORDER
(Order of the Court was made by T.RAJA, J.) Learned Counsel appearing for the petitioner seeks permission of this Court to withdraw the present Civil Miscellaneous Petition.
1/2https://www.mhc.tn.gov.in/judis CMP.No.20150 in Rev.Appl.Sr.No.54954/2019 T.RAJA, J.
and D.BHARATHA CHAKRAVARTHY, J.
tsi
2. Recording the same, permission is granted. Accordingly, the Civil Miscellaneous Petition is dismissed as withdrawn. Consequently, the Review Application is rejected at the Condone Delay stage itself.
(T.R.J.,) (D.B.C.J.,)
16.12.2021
Note : Issue Order Copy on 17.12.2021 tsi CMP.No.20150/2019 in Rev.Appl.Sr.No.54954/2019 2/2 https://www.mhc.tn.gov.in/judis CMP.No.20150 in Rev.Appl.Sr.No.54954/2019 3/2 https://www.mhc.tn.gov.in/judis