Madras High Court
The Tuticorin Sri Subramania Swami vs M/S.Bala Abirami Matching Centre on 30 April, 2015
Author: V.M.Velumani
Bench: V.M.Velumani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 30.04.2015 CORAM THE HONOURABLE MS.JUSTICE V.M.VELUMANI Tr.C.M.P.(MD)No.813 of 2004 & C.M.P.(MD)No.814 of 2004 The Tuticorin Sri Subramania Swami Mahamai Paribalana Sangam, Tuticorin, Reg.No.3/1930-31, Through its Secretary, S.Thirunavukkarasu .. Petitioner Vs. 1.M/s.Bala Abirami Matching Centre, Through its Partner G.Shyamala, 51-C, East Car Street, Tuticorin - 2. 2.Arumugam .. Respondents Transfer Civil Miscellaneous Petition filed under Section 24 of C.P.C., to withdraw the proceedings in C.M.A.No.5 of 2004 on the file of District Court, Tuticorin, and transfer the same to the file of this Court, to be tried along with C.R.P.(NPD)Nos.613 and 689 of 2004, pending before this Court. For Petitioner : Mr.N.Rahamadullah ^For R1 : Mr.A.R.M.Ramesh For R2 : Disd. :ORDER
Learned counsel appearing for the petitioner submits that he may be permitted to withdraw the Transfer Civil Miscellaneous Petition and he has also made an endorsement to that effect. In view of the endorsement made by the learned counsel for the petitioner, the Transfer Civil Miscellaneous Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
30.04.2015 Index :Yes/No Internet :Yes/No smn2 To The District Judge, Tuticorin.
Tr.C.M.P.(MD)No.813 of 2004& C.M.P.(MD)No.814 of 2004