Madras High Court
T.G.Suresh Babu vs T.G.Ramesh Babu on 7 August, 2018
Author: P.T.Asha
Bench: P.T.Asha
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated : 07.08.2018 Coram: The Honourable Ms.Justice P.T.ASHA C.R.P(PD)No.4053 of 2008 and M.P.No.1 of 2008 T.G.Suresh Babu ...Petitioner Versus 1.T.G.Ramesh Babu 2.T.G.Sridhar Babu ...Respondents This Civil Revision Petition is filed under Article 227 of the Constitution of India against the decree and fair order passed by the VII Assistant Judge, City Civil Court, Chennai, in I.A.No.18034 of 2008 in O.S.No.224 of 2004 dated 15.11.2008. For Petitioner : Mr.A.S.Baalaji For Respondent - 1 : Died Respondent 2 : Not ready in Notice ORDER
In view of the endorsement made by the learned counsel appearing for the petitioner, this Civil Revision Petition is dismissed as settled out of Court. Consequently, connected Miscellaneous Petition is closed. No costs.
07.08.2018 mrr Index : Yes / No P.T.ASHA, J., mrr To The VII Assistant Judge, City Civil Court, Chennai.
C.R.P(PD)No.4053 of 2008 07.08.2018