Anoop Chand Chordia vs F.Pane Chand on 7 September, 2018

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Madras High Court

Anoop Chand Chordia vs F.Pane Chand on 7 September, 2018

Bench: P.T.Asha

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 

Dated : 07.09.2018

Coram

The Honourable Ms.Justice P.T.ASHA

C.R.P(PD)No.2941 of 2011
and
M.P.No.1 of 2011


Anoop Chand Chordia
...Petitioner

Versus

1.F.Pane Chand
2.Vinod Kumar Chordia
...Respondents

	This Civil Revision Petition is filed under Article 227 of the Constitution of India praying to set aside the order and decreetal order dated 13.09.2010 passed in I.A.No.12894 of 2010 in O.S.No.2333 of 2009 by the IInd Assistant City Civil Court at Chennai and dismiss the above I.A.No.12894 of 2010 by allowing this Civil Revision Petition.

	For Petitioner		:	Mr.N.Varadharajan

	For Respondent  1	:	Not ready in notice

	      Respondent  2	:	No Appearance




P.T.ASHA, J.,

mrr

O R D E R

The learned counsel appearing for the petitioner would submit that the matter has been settled out of Court and he has also made an endorsement to that effect.

2. In view of the submission coupled with an endorsement made by the petitioner's counsel, this Civil Revision Petition is dismissed as settled out of Court. No costs. Consequently, connected Miscellaneous Petition is closed.

07.09.2018 mrr Index : Yes / No To The IInd Assistant City Civil Court, Chennai.

C.R.P(PD)No.2941 of 2011

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