Madras High Court
R.Shanthi vs R.Senthil Kumar on 21 January, 2020
CRP(PD).No.2405 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.01.2020
CORAM
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
CRP(PD).No.2405 of 2014
R.Shanthi ... Petitioner/Plaintiff
Versus
1.R.Senthil Kumar
2.S.Muthu ...Respondents/Defendants
PRAYER: This Civil Revision Petition has been filed under Article 227
of the Constitution of India to issue appropriate direction for early
disposal of O.S.No.222 of 2009 along with O.S.No.47 of 2012
pending on the file of the learned II Additional Subordinate Judge,
Salem, within a time frame that may be specified by this Court by
allowed this Civil Revision Petition. [Amended vide order of this
Court dated 18.07.2014, made in M.P.No.1 of 2014 in CRP.No.2405
of 2014]
For Petitioner : Mr.V.Veluchamy
For R1 : Mr.R.Nalliyappan
For R2 : No appearance
ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Civil Revision Petition. He http://www.judis.nic.in 1/2 CRP(PD).No.2405 of 2014 has made an endorsement to that effect.
RMT.TEEKAA RAMAN., J.
dua 2 In view of the endorsement made by the learned counsel appearing for the petitioner, this Civil Revision Petition stands dismissed as withdrawn. No costs.
21.01.2020 dua Speaking Order:Yes/No To
1.The II Additional Subordinate Judge, Salem. CRP(PD).No.2405 of 2014 http://www.judis.nic.in 2/2