P T MANI Vs. G P BALASUBRAMANIAN

JUDGEMENT

(1.) AN order of dismissal of I.A.No.32 of 2004 on the file of Additional District Judge, Fast Track Court, Gobichettipalayam filed by the defendants 8,9 and 10 in O.S.No.4 of 2004, a suit for recovery of money is the subject matter of challenge in this Civil Revision Petition.

(2.) LEARNED counsel on either side would submit that the mater has been settled between the parties. Memo has also been filed before the lower Court to that effect. The statement of learned counsel on either side is recorded and once the suit itself has been settled between the parties, no meaningful relief could be granted in this Civil Revision Petition. Hence, the Civil Revision petition is disposed of. No costs.