P. Karuppiah vs The Deputy Registrar Of Co-Operative ... on 19 August, 2021

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Madras High Court

P. Karuppiah vs The Deputy Registrar Of Co-Operative ... on 19 August, 2021

Bench: A.D.Jagadish Chandira

                                                                       C.R.P(MD)No. 1131 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 19.08.2021

                                                    CORAM

                              THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                         C.R.P(MD) No. 1131 of 2021

                                                       and

                                         C.M.P.(MD) No. 6604 of 2021



                     P. Karuppiah                         ... Petitioner/Appellant/Defendant

                                                       Vs.

                     The Deputy Registrar of Co-operative Societies
                     Paramakudi,
                     Ramnad District.                     ...Respondent/Respondent/
                                                             Suomotto Presiding Officer



                     PRAYER: Civil Revision Petition filed under Article 227 of

                     Constitution of India   to   set aside the order passed by the learned

                     Principal District Court, [Cooperative Tribunal], Ramanathapuram in

                     CMA (CS) No.8/2020 dated 25.03.2021 by confirming the order passed

                     by the Deputy Registrar of Cooperative Societies, Paramakudi in

                     Na.Ka.No.4262/2011, S.C.No.2/2012-2013 Sa.Pa.dated 01.07.2019.



https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                         C.R.P(MD)No. 1131 of 2021


                                   For Petitioner    : Mr.R.Saravanan


                                                    ORDER

The learned Counsel appearing for the petitioner seeks permission of this Court to withdraw this Civil Revision Petition by sending message through chat box to the Registry, dated 19.08.2021.

2. Recording the aforesaid submission, this Civil Revision Petition is dismissed as withdrawn. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.

19.08.2021 Index : Yes/No Internet: Yes/No rm Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ 2/4 C.R.P(MD)No. 1131 of 2021 To

1. The Principal District Court, [Cooperative Tribunal], Ramanathapuram.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ 3/4 C.R.P(MD)No. 1131 of 2021 A.D.JAGADISH CHANDIRA, J., rm C.R.P(MD)No. 1131 of 2021 19.08.2021 https://www.mhc.tn.gov.in/judis/ 4/4

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