(1.) AGGRIEVED by the orders, dated 30/6/2010 passed in I.A. No.11486, 11487 and 11488 of 2010 in O.S. No.5975 of 2010 by the III Additional Judge, City Civil Court, Chennai, the Petitioners have filed the above C.R.Ps.
(2.) WHEN the above C.R,Ps. Came up for admission, the learned Counsel for the Petitioners sought for permission to withdraw the C.R.P. No.2204 of 2010 and to that effect an endorsement has also been made.
(3.) PENDING the Suit, the Respondents 1 and 2 herein filed I.A. Nos.11486 and 11488 of 2010 praying for Interim Injunction restraining the 6th Defendant from functioning as Business Administrator of the Bethasda Hospital, Ambur pending disposal of the above said Suit and for Interim Injunction restraining the Second Respondent from functioning and discharging his duties as a President of IELC in any manner pending disposal of the Suit respectively.
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