INDIAN TRIATHLON FEDERATIONERY Vs. PONDY TRIATHLON ASSOCIATION

JUDGEMENT

(1.) T. P. (C) 749/96.

(2.) This petition seeking leave of this Court to file appeal has been filed directly against the order dated March 5, 1996 passed by the First Assistant Judge, City Civil Court, Madras in Original Suit No. 540 of 1996. We are informed that an appeal against the decree has already been filed before the Principal Judge, City Civil Court, Madras. Under these circumstances, the question of granting leave and considering the matter on merits by this Court does not now survive. Learned counsel seeks to withdraw the special leave petition.

(3.) The special leave petition, under the circumstances, is dismissed as withdrawn.