01Facts
The petitioner filed this Civil Revision Petition under Article 227 of the Constitution of India, seeking to set aside the order dated 10 August 2026 in I.A. No. 14 of 2026 in O.S. No. 97 of 2010, on the file of the Principal Sub Court, Tiruchengode.
p. 6When the Court was not inclined to entertain the revision, the petitioner’s counsel sought permission to withdraw it and made an endorsement to that effect.
p. 602Issues
i.Whether the petitioner should be permitted to withdraw the Civil Revision Petition after the Court indicated it was not inclined to entertain it.
p. 603Law Applied
The petition invoked the High Court’s supervisory jurisdiction under Article 227 of the Constitution of India.
p. 6The Court did not discuss or apply any substantive statutory provision, legal principle, or precedent; it disposed of the petition on the basis of counsel’s request and endorsement of withdrawal.
p. 604Reasoning
After indicating that it was not inclined to entertain the revision, the Court acted on the petitioner’s counsel’s request to withdraw and the corresponding endorsement.
p. 6It did not examine the merits of the challenge to the Sub Court’s order or determine any substantive question under Article 227.
p. 605Holding
The Civil Revision Petition was dismissed as withdrawn, with no order as to costs.
p. 6The connected miscellaneous petition was consequently closed.
p. 6Original Court PDF
Jayammal (Died) R.SasikumarvsA. Paramasivam
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