Anand vs Smt.Syed Sahiya Sultana
2021 Latest Caselaw 9214 Mad

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        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                          DATED: 07.04.2021

                                    Coram

     THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                      C.R.P. (NPD) No. 30 of 2019
                                 And
                        C.M.P.No. 341 of 2019

Anand                         ...     Petitioner/Appellant/Respondent

                              -Vs-

Smt.Syed Sahiya Sultana       ... Respondent / Respondent/Petitioner


PRAYER: Civil Revision Petition filed under Section 25 of the Tamil Nadu
Buildings (Lease & Rent) Control Act 18/1960, as amended by Act
23/1973, against the Judgment and Decree dated 11.10.2018 made in
R.C.A.No. 671 of 2011 on the file of VIII Judge, Small Causes Court,
Chennai, confirming the order and decree dated 27.09.2011 made in
R.C.O.P.No. 1561 of 2009, on the file of X Judge, Small Causes Court,
Chennai.
                                     ***
            For Petitioners   :       Mr. M.A.Sivakumaran

            For Respondent    :       No appearance
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                                    ORDER

On 10.01.2019 an order of interim stay was granted till 12.02.2019 on

condition that the petitioner pays to the respondent the entire arrears of fair

rent.

2. Learned counsel for the petitioner Mr. M.A.Sivakumaran stated

that the condition has been complied with on 12.02.2019 itself. It is also

stated by the learned counsel that the tenant has now vacated the premises

and therefore, nothing survives in this Civil Revision Petition.

3. There is no representation on behalf of the respondent.

4. However taking into consideration the statement made by Mr.

M.A. Sivakumaran, learned counsel for the petitioner, this Civil Revision

Petition is dismissed. No order as to costs. Consequently, connected

Miscellaneous Petition is closed.

07.04.2021 vsg

Index: Yes/No Internet: Yes/No.

Speaking / Non speaking C.V.KARTHIKEYAN, J.

vsg

C.R.P. (NPD) No. 30 of 2019 And C.M.P.No. 341 of 2019

07.04.2021