Madras High Court
The Executive Officer vs Kittusamy @ Krishnasamy on 11 February, 2016
Author: P.R.Shivakumar
Bench: P.R.Shivakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.02.2016
CORAM
THE HONOURABLE MR. JUSTICE P.R.SHIVAKUMAR
C.R.P (PD) No.343 of 2016
&
C.M.P.No.1786 of 2016
The Executive Officer
Arulmigu Sineswara Subramniasamy Thirukkovil
@ Senniyandavar Thirukkovil
Kondarasampalayam Village
Dharapuram Taluk ... Petitioner
vs.
1.Kittusamy @ Krishnasamy
2. The Assistant Commissioner
Hindu Religious and Charitable Endowments
Tiruppur ... Respondents
Civil Revision Petition filed under Article 227 of the Constitution of India to strike off the plaint filed in support of the suit in O.S.No.364 of 2012 pending on the file of the learned DMC, Dharapuram.
For Petitioner : Mr.V.P.Gowtham
ORDER
Learned counsel for the petitioner, after arguing for a while, wants to withdraw the Civil Revision Petition. An endorsement to that effect has also been made.
2. Endorsement is recorded. The Civil Revision Petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed. 11.02.2016 Index: Yes/No Internet: yes/No gpa To The District Munsif Court Dharapuram P.R.SHIVAKUMAR.J., gpa C.R.P (PD) No.343 of 2016 & C.M.P.No.1786 of 2016 11.02.2016