Madras High Court
R.Sathya Ganesh vs R.Nandini on 5 February, 2016
Author: P.R.Shivakumar
Bench: P.R.Shivakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.02.2016
CORAM
THE HONOURABLE MR. JUSTICE P.R.SHIVAKUMAR
C.R.P (PD) No.324 of 2016
R.Sathya Ganesh ... Petitioner
vs.
1.R.Nandini
2.R.Shanthi
3.P.Ravi ... Respondents
Civil Revision Petition filed under Article 227 of the Constitution of India to direct the learned Rent Controller (Principal District Munsif), Tiruvannamalai to dispose of the R.C.O.P.No.2/2009 as early as possible.
For Petitioner : Mr.G.Jayachandran
O R D E R
Learned counsel for the petitioner prays for the dismissal of the civil revision petition as withdrawn, with liberty to file a fresh petition, in case the necessity arises in future. An endorsement to that effect has been made.
2. The endorsement is recorded. The civil revision petition is dismissed as withdrawn and the liberty sought for is granted. However, there shall be no order as to cost.
05.02.2016 asr To The Rent Controller (Principal District Munsif), Tiruvannamalai P.R.SHIVAKUMAR, J.
asr/-
C.R.P (PD) No.324 of 201605.02.2016