S.L.Sakthivel Raja vs D.Ravikumar
2021 Latest Caselaw 9980 Mad

                                                                                  CRP (NPD) No.188 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.04.2021

                                                          CORAM:

                             THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                                CRP (NPD) No.188 of 2019
                                                          and
                                                  CMP.No.1513 of 2019

                 S.L.Sakthivel Raja                                       ... Petitioner / Respondent

                                                             Vs.

                 D.Ravikumar                                              ...Respondent / Petitioner

                 PRAYER:            Civil Revision Petition filed under Article 227 of the Constitution
                 of India seeking to set aside the Decree and Judgment in Transfer O.P.No.159
                 of 2018, dated 20.09.2018, passed by the Chief Justice, Court of Small Causes,
                 Chennai.
                                         For Petitioner      : Mrs.Hemavathi

                                         For Respondent      : M/s.Rank Associates

                                                           *****
                                                          ORDER

(This case has been heard through video conference)

Heard the learned counsel appearing for the revision petitioner. It is

stated that the prayer sought in this revision petition has become infructuous

and hence nothing survives for adjudication in this case.

https://www.mhc.tn.gov.in/judis/

CRP (NPD) No.188 of 2019

C.V.KARTHIKEYAN, J.,

ssi

2.Recording the said submission made by the learned counsel for the

revision petitioner, the Civil Revision Petition stands dismissed as infructuous.

Consequently, the connected miscellaneous petition is also dismissed. No

order as to costs.

19.04.2021 Index:Yes/No Internet:Yes/No ssi

To

1.The Chief Justice, Small Causes Court, Chennai.

CRP (NPD) No.188 of 2019 and CMP.No.1513 of 2019

https://www.mhc.tn.gov.in/judis/