Madras High Court
Namakkal Bar Association vs G.Ravanan on 6 June, 2017
Author: V.M.Velumani
Bench: V.M.Velumani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.06.2017 CORAM: THE HONOURABLE MS.JUSTICE V.M.VELUMANI C.R.P.(PD)No.1734 of 2017 & C.M.P.No.8204 of 2017 Namakkal Bar Association (Civil) Namakkal Represented by its President and Secretary Namakkal. .. Petitioner Vs. G.Ravanan .. Respondent PRAYER: Civil Revision Petition filed under Article 227 of the Constitution of India, to strike off the proceedings in O.S.No.70 of 2017 on the file of the District Munsif Court, Namakkal. For Petitioner : Mr.S.Vijayanand ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect. V.M.VELUMANI,J.
Kj
2. Recording the endorsement made by the learned counsel for the petitioner, this Civil Revision Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.
06.06.2017 kj To The District Munsif Court, Namakkal.
C.R.P.(PD)No.1734 of 2017 & C.M.P.No.8204 of 2017 http://www.judis.nic.in