S C PANDIYAN Vs. P V SRINATH YESWANTH

JUDGEMENT

(1.) THE learned counsel for the petitioner has made an endorsement in M.P.No.1 of 2009 that he is not pressing the stay petition. It is further represented before this Court on behalf of the respondent/landlord that Civil Revision Petition No.1007 of 2009 is connected with other two other Civil Revision Petitions Nos.953 and 954 of 2007. Hence, the parties are directed to take necessary steps before the Registry of this Court to bring the other Civil Revision Petitions in the list. In view of the endorsement made by the learned counsel for the petitioner that stay petition M.P.No1 of 2009 is not pressed, the same is dismissed as not pressed. Consequently, other connected M.P.Nos.2 and 3 of 2009 are closed.