SIVA SHANTHA TRUST Vs. K C KANNAN

JUDGEMENT

(1.) THE learned counsel appearing for the Revision petitioners have made an endorsement in this Civil Revision Petition that 'the Civil Revision Petition may be disposed of as withdrawn and the petitioner is permitted to withdraw the amount already deposited'. The said endorsement is recorded by this Court. Also that the learned counsel appearing for the respondent has made an endorsement to the effect, 'no objection for withdrawal of the amount already deposited as conditional order by the Revision petitioners'.

(2.) IN view of the said endorsements, the Civil Revision Petition is dismissed as withdrawn without costs. It is open to the Revision Petitioners to withdraw the amount already deposited before the learned Rent Controller, namely, XII Court of Small Causes to the credit of the R. C. O. P. No. 474 of 2009.