Madras High Court
M.K.Subramania Raja vs Arulmighu Mayurthana Swami ... on 3 December, 2018
Author: T.Ravindran
Bench: T.Ravindran
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.12.2018
CORAM:
THE HONOURABLE MR.JUSTICE T.RAVINDRAN
C.R.P.(NPD)(MD)No.622 of 2009
and
M.P.(MD)No.1 of 2009
M.K.Subramania Raja ... Petitioner
-vs-
Arulmighu Mayurthana Swami Devasthanam,
Rajapalayam through its
Executive Officer. ... Respondent
PRAYER: Civil Revision Petition is filed under Section 115 of the Civil
Procedure Code against the fair and final order dated 27.02.2008 in E.A.No.
433 of 2005 in E.P.No.228 of 2005 in O.S.NO.536 of 1992 on the file of the
Principal District Munsif Court, Srivilliputtur.
For Petitioner : Mr.A.Sivaji
For Respondent : Mr.P.T.S.Narendravasan
http://www.judis.nic.in
2
T.RAVINDRAN, J.
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ORDER
Both Counsel are present. The Counsel for the petitioner has filed a memo seeking withdrawal of the above Civil Revision Petition as per the instructions of his client.
2. Based on the above said memo, the Civil Revision Petition is dismissed as withdrawn. No costs. Consequently, the connected Miscellaneous Petition is closed.
03.12.2018
Internet : Yes / No
Index : Yes / No
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To:
The Principal District Munsif Court, Srivilliputtur.
C.R.P.(NPD)(MD)No.622 of 2009 and M.P.(MD)No.1 of 2009 http://www.judis.nic.in