S.J.Prakash vs The Sheresthar
2021 Latest Caselaw 24606 Mad

                                                                                 W.P.No.24140 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 14.12.2021

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                W.P.No.24140 of 2018
                                                        and
                                               W.M.P.No.28127 of 2018

                  S.J.Prakash                                               ... Petitioner
                                                       Versus

                  The Sheresthar,
                  Sub-Court at Tambaram,
                  Kancheepuram District.                                     ... Respondent

                  PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                  for the issuance of Writ of Certiorarified Mandamus, quashing the order
                  passed by the respondent dated 13.04.2017 in A.S.No.1 of 2011 on the file of
                  Sub Court, Tambaram and consequently direct the respondent to issue the
                  documents cited in the above copy application.
                                    For Petitioner   : M/S.PL.Narayanan
                                    For Respondent   : Mr.A.Durai Eswar


                                                      ORDER

When this Writ Petition is taken up for hearing, the learned counsel

appearing for the petitioner submits that the main suit in O.S.No.194 of 2006

https://www.mhc.tn.gov.in/judis W.P.No.24140 of 2018

itself has been disposed of by the Court below and therefore, the prayer

sought for in this Writ Petiton has virtually become infrctuous.

2. The learned counsel for the respondent submits that this order under

challenge against the judgment and decree passed by the Court below

rejecting the petitioner's application for filing the additional documents.

3. Accordingly, this writ petition is dismissed as infructuous. No

Costs. Consequently, connected miscellaneous petition is closed.

14.12.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order jd

To The Sheresthar, Sub-Court at Tambaram, Kancheepuram District.

https://www.mhc.tn.gov.in/judis W.P.No.24140 of 2018

KRISHNAN RAMASAMY.J.,

jd

W.P.No.24140 of 2018 and W.M.P.No.28127 of 2018

14.12.2021

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