Madras High Court
Minor.Meena vs Selvi on 2 November, 2018
Author: P.T. Asha
Bench: P.T. Asha
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :02.11.2018
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
C.R.P.(PD)No.1517 of 2011 and M.P.No.1/2011
and
C.R.P.(PD)No. 1518 of 2011
1. Minor.Meena,
2. Minor.Manjunath,
3. Minor.Saveetha,
Represented by next friend mother
Manjula.
All are residing at
Kothur village,
Tirupattur Taluk,
Vellore District. ... Petitioners
-vs-
1.Selvi, D/o.Munisamy,
Wife of Senthilkumar,
Kothur Village,
Tirupattur Taluk,
Vellore District.
2.Munisamy,
Son of Suruttaian,
Kothur Village,
Tirupattur Taluk,
Vellore District. ... Respondents
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, against the docket sheet order dated
06.01.2011 in Un numbered I.A. in I.A.No.393/2008 in
O.S.306/2004, on the file of District Munsif Court, Tirupattur,
Vellore District.
For Petitioners : Ms.Rakhini for M/s. Sun Associates
For Respondents : Mr.D.Balachandran for R1
: Died - R2
http://www.judis.nic.in
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2
P.T.ASHA, J.
jrs
ORDER
The above Civil Revision Petition was directed to be posted under the caption "for dismissal", by order dated 23.10.2018.
2. Today(02.11.2018), the matter has been listed, Ms.Ragini, the a junior counsel with M/s. Sun Associates, would represent that the parties have settled the matter out of court. Therefore, nothing survives in these Civil Revision Petitions.
3. Hence, these Civil Revision Petitions are dismissed as infructuous. However, there shall be no order as to costs. Connected Miscellaneous Petition is closed.
02.11.2018
Index : Yes/No
Speaking/non-speaking order
jrs
To
The Hon'ble District Munsif Court, Tirupattur, Vellore District.
C.R.P.(PD)No.1517 of 2011 http://www.judis.nic.in