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X. John Kennedy vs C. Sornasekar Devadoss on 16 April, 2024

Author: Hima Kohli

Bench: Hima Kohli

     ITEM NO.13                                    COURT NO.11                            SECTION XII

                                     S U P R E M E C O U R T O F                 I N D I A
                                             RECORD OF PROCEEDINGS

                         PETITION FOR SPECIAL LEAVE TO APPEAL (C)                   NO.    8509/2024

     (Arising out of impugned judgment and order dated 02-02-2024 in
     CRPMD No. 1267/2023 passed by the High Court Of Judicature At
     Madras At Madurai)

     X. JOHN KENNEDY                                                                      PETITIONER

                                                             VERSUS

     C. SORNASEKAR DEVADOSS                                                               RESPONDENT

    (FOR ADMISSION and I.R. and IA No.86876/2024-EXEMPTION FROM FILING
    O.T.)

     Date : 16-04-2024 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MS. JUSTICE HIMA KOHLI
                            HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)                     Mr. G.Sivabalamurugan, AOR
                                           Mr. Selvaraj Mahendran, Adv.
                                           Mr. C.Adhikesavan, Adv.
                                           Mr. P.V.Harikrishnan, Adv.
                                           Mr. Sunil Singh Rawat, Adv.
                                           Mr. Kartik Sandal, Adv.

     For Respondent(s)


                           UPON hearing the counsel, the Court made the following
                                                O R D E R

1. Learned counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of the petitioner to approach the appropriate Court for seeking legal recourse against the respondent-landlord for recovery of amounts allegedly paid as security in respect of the tenanted premises.

2. Leave, as prayed for, is granted.

3. The present petition is disposed of as withdrawn.

     (POOJA SHARMA)                                                                 (NAND KISHOR)
     COURT MASTER (SH)                                                             COURT MASTER (NSH)