M/S. Wellingdone Estate Society vs M/S.Object Frontier Software (P) ...
2021 Latest Caselaw 15744 Mad

                                                                                S.A.No.83 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.08.2021

                                                     CORAM:

                                    THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                 S.A.No.83 of 2017

                                               [Video Conferencing]

                    M/s. Wellingdone Estate Society,
                    Rep. By its Honorary Secretary,
                    Having Office at No.53, Ethiraj Colony,
                    Egmore, Chennai – 600 008.                                  ... Appellant
                                                       vs.

                    1.M/s.Object Frontier Software (P) Ltd.,
                      Represented by its Managing Director,
                      Mr.A.Joseph Raj,
                      Having Office at No.7, 1st Floor,
                      Wellingdone Estate,
                      53, Ethiraj Salai, Egmore,
                      Chennai – 600 008.

                    2.The Indian Cultural Research Trust,
                      Rep by its Honorary Secretary,
                      Having Office at Raja Annamalai
                      Building Annexe 2nd Fllor,
                      18/3, Rukmani Lakshmipathy Road,
                      Egmore, Chennai – 600 008.                         ... Respondents

                    Prayer:- Second Appeal filed under Section 100 226 of the Code of Civil
                    Procedure, praying to set aside the Judgment and Decree passed in
                    A.S.No.434 of 2011, dated 21.08.2012 by the III Additional City Civil


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https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.83 of 2017

                                                                             A.A.NAKKIRAN,J.

                                                                                                ssi

                    Judge, Chennai and allow the above Second Appeal and pass such further
                    or other orders as this Court may deem fit and proper.

                                    For Appellant : Mr.K.Azhagu Raman

                                    For R2          : Mr.R.Karthikeyan

                                                   ORDER

1. The learned counsel appearing for the appellant submits that the 1st

defendant /tenant had vacated the premises, hence, this Second Appeal

may be dismissed as not pressed.

2. In view of the above submission made by the learned counsel appearing

for the appellant that the 1st defendant/tenant had vacated the premises,

nothing survives for further adjudication in this Second Appeal and

accordingly, this Second Appeal is dismissed as not pressed. No costs.

04.08.2021

ssi Index:Yes/No Internet:Yes/No

S.A.No.83 of 2017

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