P.Johnson Ravikumar vs Axis Bank Ltd.
2021 Latest Caselaw 15477 Mad

                                                             C.R.P.(NPD).Nos.811/2016 & 618/2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.08.2021

                                                      CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                       C.R.P.(NPD)Nos.811 of 2016 & 618 of 2017
                                                        and
                                        C.M.P.Nos.4501 of 2016 & 3171 of 2017

                     P.Johnson Ravikumar                                          .. Petitioner in
                                                                                     both C.R.Ps.

                                                          Vs.

                     Axis Bank Ltd., (Formally known as UTI Bank Ltd)
                     Rep. By its Authorized Signatory “Nathella Arcade”
                     No.36/1 & 37, II Floor,
                     South Usman Road,
                     T.Nagar, Chennai - 17.                                    .. Respondent in
                                                                                   both C.R.Ps.


                     Prayer in C.R.P.No.811/2016: Civil Revision Petition filed under
                     Section 115 of C.P.C to set aside the judgment and decree dated
                     18.11.2015 made in I.A.No.7338 of 2015 in O.S.No.895 of 2012 on the
                     file of the XIII Assistant City Civil Court, Chennai.


                     Prayer in C.R.P.No.618/2017: Civil Revision Petition filed under
                     Section 115 of C.P.C to set aside the judgment and decree dated

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                               C.R.P.(NPD).Nos.811/2016 & 618/2017

                     05.01.2017 made in E.P.No.1069 of 2014 in O.S.No.895 of 2012 on the
                     file of the IX Assistant City Civil Court, Chennai.

                                                     (In both C.R.Ps.)

                                           For Petitioner     : Mr.J.Antony Jesus


                                              COMMON ORDER

                               The learned counsel appearing for the petitioner submitted that the

                     matter has been settled between the parties and prayed for dismissal of

                     the Civil Revision Petitions, as settled out of Court.



                               2.Recording the same, the Civil Revision Petitions are dismissed

                     as settled out of Court. No costs. Consequently, connected Miscellaneous

                     Petitions are closed.



                                                                                      02.08.2021
                     Index :: Yes/No
                     gsa




                     2/4

https://www.mhc.tn.gov.in/judis/
                                               C.R.P.(NPD).Nos.811/2016 & 618/2017


                     To

                     1.XIII Assistant Judge,
                       City Civil Court,
                       Chennai.

                     2.IX Assistant Judge,
                       City Civil Court,
                       Chennai.




                     3/4

https://www.mhc.tn.gov.in/judis/
                                            C.R.P.(NPD).Nos.811/2016 & 618/2017




                                                        V.M.VELUMANI, J.

gsa

C.R.P.(NPD)Nos.811 of 2016 & 618 of 2017

02.08.2021

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