Johnrose .. Revision vs Nelson ..1St on 16 April, 2018

[Cites 1, Cited by 0]

Madras High Court

Johnrose .. Revision vs Nelson ..1St on 16 April, 2018

Bench: M.V.Muralidaran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               
DATED: 16.04.2018  
CORAM   
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN             
C.R.P.(NPD)(MD)Nos.1958 of 2015and 1959 of 2015   
and 
M.P.(MD).No.1 of 2015 in C.R.P.(NPD)(MD).No.1958 of 2015   


In C.R.P.(NPD)(MD)No.1958 of 2015:  

Johnrose                                           .. Revision Petitioner /
                                                         3rd Respondent/ 
                                                        3rd Respondent 

                                      Vs.
1.Nelson                                             ..1st  Respondent / Petitioner/
                                                                        Appellant

2.Mercy                                 .. 2nd Respondent / 1st Respondent /        
                                                                1st Respondent 

Bhagavathy (died)
3.Ramani                                
4.Saleela
5.Pappa Vasantha Leela  
6.Janet
7.Vinoj
8.Vinitha                                       .. Respondents 3 to 8/
                                                   Respondents 4 to 9/
                                                   Respondents 4 to 9

In C.R.P.(NPD)(MD)No.1959 of 2015:  

Johnrose                                           .. Revision Petitioner /
                                                         Prtitioner/
                                                        3rd Respondent 

                                      Vs.
1.Nelson                                             ..1st  Respondent / 1st
Respondent/ 
                                                                        Appellant

2.Mercy                                 .. 2nd Respondent / 2nd Respondent /         
                                                                1st Respondent 

Bhagavathy (died)
3.Ramani                                
4.Saleela
5.Pappa Vasantha Leela  
6.Janet
7.Vinoj
8.Vinitha                                       .. Respondents 3 to 8/
                                                   Respondents 4 to 9/
                                                   Respondents 4 to 9
COMMON PRAYER:  Petitions filed under Article 227 of the Constitution of   
India, praying to set aside fair orders and executable orders dated
31.10.2014, 06.02.2015, passed in I.A.No.311 of 2012 and I.A.No.110 of 2014
in A.S.No.19 of 2009 respectively, on the file of the learned II-Additional
Sub Judge, Nagercoil (Kuzhithurai Camp), Kanyakumari District by allowing
this revision petition.         

!For Petitioner   :  Mr.N.Panneer Selvam
                        in both cases   for M/s.M.Sathiamoorthy                 
^For Respondent         :

:COMMON ORDER

When these matters are taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw these petitions and he has also made an endorsement to that effect.

2. Recording the said endorsement made by the learned counsel for the petitioner, these Civil Revision Petitions are dismissed as withdrawn. No Costs. Consequently, connected miscellaneous petition is dismissed.

1.The II-Additional Sub Judge, Nagercoil (Kuzhithurai Camp), Kanyakumari District

2.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

Unlock Advanced Research with PRISMAI

Madras High Court