Madras High Court
Mr.Harshad Doshi vs The Commissioner Of Police on 7 January, 2020
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.32702 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.01.2020
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.32702 of 2012
and M.P.No.1 of 2012
Mr.Harshad Doshi ...Petitioner
vs.
1.The Commissioner of Police,
Egmore,
Chennai – 8.
2.The Inspector of Police,
Special Crime Cell, Forgery,
Team, XVIII-CCB,
Thousand Lights,
Chennai – 600 006.
3.D.Govardhanan ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, seeking for the issuance of a writ of mandamus, forbearing
the respondents 1 and 2 and their subordinate officers not to
interfere in respect of the subjudice civil disputes between the
petitioner and the 3rd respondent which has already been taken
cognizance by the Civil Court in C.S.No.726 of 2007, as per the
terms of Police Standing orders.
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W.P.No.32702 of 2012
For Petitioner : Mr.S.Sarath Chandran
for M/s.K.M.Vijayan Associates
For Respondents : Mr.K.Ravi Kumar for R1 & R2
Additional Government Pleader
Mr.B.K.Sreenivasan for R3
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect in the Court bundle.
2.Recording the submission made by the learned counsel for the petitioner, the instant writ Petition is dismissed as withdrawn.
However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
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1.The Commissioner of Police, Egmore, Chennai – 8.
2.The Inspector of Police, Special Crime Cell, Forgery, Team, XVIII-CCB, Thousand Lights, Chennai – 600 006.
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