w w w . L a w y e r S e r v i c e s . i n
M/S.Nakkheran Publications Represented By Its Editor & Publisher Royapettah, Chennai v/s Shri Swamy Nithyananda Paramahamsar & Others
C.R.P.(PD) No.1081 of 2010 & M.P.No.1 of 201
Decided On, 24 March 2010
At, High Court of Judicature at Madras
By, THE HONOURABLE MR. JUSTICE M. JAICHANDREN
For the Petitioner: P.T. Perumal, Advocate. For the Respondent: -----
Judgment Text
PRAYER: Petition filed under Article 227 of the Constitution of India, to strike off the suit in O.S.No.2321 of 2010, pending on the file of the XV City Civil Court, Chennai.
Today, when this civil revision petition was taken up for hearing, the learned counsel appearing for the petitioner had sought the permission of this Court to withdraw the civil revision petition. He has also made an endorsement to that effect.
2. Based on the submission made by the learned counsel appearing for the petitioner and in view of the endorsement made, this civil revision petition is dismissed as withdraw
Today, when this civil revision petition was taken up for hearing, the learned counsel appearing for the petitioner had sought the permission of this Court to withdraw the civil revision petition. He has also made an endorsement to that effect.
2. Based on the submission made by the learned counsel appearing for the petitioner and in view of the endorsement made, this civil revision petition is dismissed as withdraw
Please Login To View The Full Judgment!
n. No costs. Consequently, connected miscellaneous petition is closed.