Madras High Court
Mariya Pushpam vs Seelan on 2 March, 2026
C.R.P.(MD)No.801 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.03.2026
CORAM
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
C.R.P.(MD)No.801 of 2023
and
CMP(MD)No.3686 of 2023
Mariya Pushpam ... Petitioner
vs.
Seelan ... Respondent
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India to set aside the impugned order dated
01.07.2022 in I.A.Nos.11 of 2022 in O.S.No.123 of 2018 on the file of
Principal District Judge, Tirunelveli.
For Petitioner : Mr.S.Karthik
*****
ORDER
Today, when the matter is taken up for consideration, the learned counsel for the petitioner submits that the suit in O.S.No.123 of 2018, has been decreed in favour of the petitioner and seeks permission of this Court to withdraw the Civil Revision Petition. He has also made an endorsement to that effect.
1/3https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 02:18:01 pm ) C.R.P.(MD)No.801 of 2023
2. Permission is granted. Accordingly, this Civil Revision Petition stands dismissed as withdrawn. There shall be no order as to costs.
Index :Yes / No 02.03.2026
Internet :Yes / No
NCC :Yes / No
Nsr
To:
The Principal District Judge, Tirunelveli.
2/3https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 02:18:01 pm ) C.R.P.(MD)No.801 of 2023 V.LAKSHMINARAYANAN, J.
Nsr Order made in C.R.P(MD)No.801 of 2023 02.03.2026 3/3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 02:18:01 pm )