Juzar Abbas vs S.John Joseph (Died)
2021 Latest Caselaw 24613 Mad

                                                                         C.R.P.(PD).No.858 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 14.12.2021

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                             C.R.P.(PD).No.858 of 2021
                                                       and
                                              C.M.P.No.7074 of 2021

                     Juzar Abbas                                            .. Petitioner
                                                        Vs.

                     S.John Joseph (Died)
                     Rep. by his son and successor in title
                     Christie Premkumar Joseph
                     No.24, Grey Town, Coimbatore – 641 018.                .. Respondent



                     PRAYER: Civil Revision Petition filed under Section 25 of Tamil Nadu
                     Buildings (Lease and Rent Control) Act, 1960, praying to allow the above
                     Civil Revision Petition thereby set aside the judgment and decree dated
                     25.02.2020 passed in RCA.No.12 of 2017 (On the file of the Rent Control
                     Appellate Authority/ Principal Sub-Judge, Coimbatore), by confirming the
                     fair and final order dated 10.06.2016 passed in RCOP.No.150 of 2009 (On
                     the file of the Rent Control Authority/ 1st Additional District Munsif,
                     Coimbatore).



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https://www.mhc.tn.gov.in/judis
                                                                                 C.R.P.(PD).No.858 of 2021

                                        For Petitioner     : Mr.B.Gurunathan

                                        For Respondent     : Mr.K.Gunasekar

                                                             ******

                                                           ORDER

The learned counsel appearing for the petitioner would submit that he

has got instructions to withdraw the Civil Revision Petition as not pressed

and he has also made the following endorsement:

“It is submitted that the petitioner may be permitted to withdraw the revision as 'not pressed'”

2. In view of the submission and endorsement made by the counsel

for the petitioner, this Civil Revision Petition is dismissed as not pressed.

No costs. Consequently, the connected miscellaneous petition is closed.

                                                                                             14.12.2021

                     dsa
                     Index          : No
                     Non-Speaking order

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.858 of 2021

To

1.The Principal Sub-Judge, Coimbatore.

2. The 1st Additional District Munsif, Coimbatore.

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.858 of 2021

R.SUBRAMANIAN, J.

dsa

C.R.P.(PD).No.858 of 2021

14.12.2021

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