Madras High Court
Babubhai Chandulal Mody vs M/S.Marina Investment on 22 June, 2015
Author: B. Rajendran
Bench: B. Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 22.06.2015 Coram THE HONOURABLE MR. JUSTICE B. RAJENDRAN Crl.Revision Case No.442 of 2012 Babubhai Chandulal Mody .. Petitioner Versus 1.M/s.Marina Investment, 43G/80,Santhome High Road, Mylapore, Chennai - 600 004. Represented by its Managing Partner, R.Mohan. 2.Shri.R.Mohan .. Respondents Revision Petition filed under Sections 397 read with Sec. 401 of Cr.P.C., to call for the records in Cr.M.P.No.284 of 2012 from the file of the learned Chief Metropolitan Magistrate, Egmore, Chennai and set aside the order of the learned Magistrate dated 05.03.2012. For Petitioner : Mr.N.Ranganathan For Respondents : Mr.A.Asokan ORDER
Learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Criminal Revision Case. He has also made an endorsement in the bundle to that effect. In view of the same, the Criminal Revision Case is dismissed as withdrawn.
22.06.2015 ga B. RAJENDRAN, J ga To The Chief Metropolitan Magistrate, Egmore, Chennai Crl.R.C.No.442 of 2012 22.06.2015