Madras High Court
Tamil Nadu Electricity Board Having vs K.Rajan on 18 November, 2016
Author: T.Mathivanan
Bench: T.Mathivanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 18.11.2016 CORAM THE HON'BLE MR. JUSTICE T.MATHIVANAN C.R.P (PD) Nos.4051 to 4054 of 2009 & M.P.No.1 of 2015 Tamil Nadu Electricity Board having its Head Office at Chennai represented by its Superintending Engineer, Nilgiris Electricity Distribution Circle having its Office at Ootacamund Represented by incharge ... Petitioner in all the petitions Vs. K.Rajan ... Respondents in all the petitions Civil Revision Petitions filed under Article 227 of the Constitution of India against the fair and decretal order dated 10.09.2009 and made in I.A.No.225 of 2007, I.A.No.272 of 2007, I.A.No.273 of 2007 and I.A.No.274 of 2007 in O.S.No.220 of 2006 on the file of the District Munsif Court, Kothagiri. For Petitioner : Mr.V.Viswanathan For Respondent : M/s.G.R.Associates COMMON ORDER
Mr.V.Viswanathan, learned counsel for the petitioner in all the petitions, has submitted that the dispute between the parties to the revision petitions is settled through the Lok Adalat held at District Munsif Court, Udagamandalam on 08.10.2016. He has also made an endorsement on the reverse of the memorandum of civil revision petition in C.R.P (PD) No.4051 of 2009 to the effect that in view of the compromise arrived at between the parties, the revision petitions might be dismissed as withdrawn.
2. In view of the endorsement made, these civil revision petitions are dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed.
18.11.2016 gpa Note: Issue order copy on 18.11.2016 To The District Munsif Court Kothagiri T.MATHIVANAN.J., gpa C.R.P (PD) Nos.4051 to 4054 of 2009 & M.P.No.1 of 2015 18.11.2016 http://www.judis.nic.in