Madras High Court
Mr.C.S.Navin Chandhar vs Mrs.M.Shruthilaya on 3 June, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.06.2019
CORAM
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.No.11289 of 2019
and Cr. MP No.5742 of 2019
1.Mr.C.S.Navin Chandhar
2.Mrs.C.S.Rajalakshmi
3.Mr.C.K.Saravana Bhavan
...Petitioners
-Vs-
Mrs.M.Shruthilaya
...Respondent
Prayer: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to call for the records relating to the case in
D.V.C.No.38 of 2018 pending trial on the file of the XVIII Metropolitan
Magistrate, Saidapet, Chennai and quash the same.
For Petitioner : Mr.M.Kamalahasan
ORDER
The learned counsel appearing for the petitioner sought permission of this Court to withdraw this Criminal Original Petition and he also made an endorsement to that effect. http://www.judis.nic.in 2 N.ANAND VENKATESH, J.
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2.In view of the endorsement so made by the learned counsel appearing for the petitioner, the Criminal Original Petition is dismissed as withdrawn. Consequently, the connected miscellaneous petition is also closed.
03.06.2019
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Index : Yes / No
Internet : Yes / No
Crl.O.P.No.11289 of 2019
http://www.judis.nic.in