L.Ramachandran vs B.Devan
2021 Latest Caselaw 24836 Mad

                                                                   Civil Revision Petition (NPD) No.4628 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 16.12.2021

                                                         CORAM :
                       THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD

                                          Civil Revision Petition (NPD) No.4628 of 2015


                    L.Ramachandran                                                             ... Petitioner

                                                           Vs.
                    B.Devan                                                                 ...
                    Respondent

                              Civil Revision Petition filed under Section 25 of the Tamil Nadu
                    Buildings (Lease and Rent Control Act) to set aside the Judgment and Decree
                    of the learned VII Judge, Court of Small Causes, Chennai in R.C.A.No.2 of
                    2013 dated 30.01.2015 in confirming the Judgment and Decree of the learned
                    XV Judge, Court of Small Causes, Chennai in R.C.O.P.No.1552 of 2010
                    dated 09.10.2012.


                              For Petitioner         :     No Appearance
                                                         ORDER

When the matter was listed for hearing on earlier occasion i.e.,

02.11.2021, none appeared on behalf of the petitioner. Thus, this Court

passed an order, directing the Registry to list the matter on 16.12.2021 under

the caption “For Dismissal”.

https://www.mhc.tn.gov.in/judis Civil Revision Petition (NPD) No.4628 of 2015

2. Even today, i.e. 16.12.2021, when the matter is taken up for

hearing, there is no representation for the petitioner. Thus, it is evident that

the petitioner is not interested in pursuing the matter.

3. Accordingly, the Civil Revision Petition (NPD) No.4628 of

2015 stands dismissed for non-prosecution. No costs.

                                                                                       16.12.2021
                    Index               :     Yes/No
                    Speaking Order      :     Yes/No
                    Internet            :     Yes/No

                    (vm)

https://www.mhc.tn.gov.in/judis Civil Revision Petition (NPD) No.4628 of 2015

J.SATHYA NARAYANA PRASAD,J.

(vm)

To:

1. The VII Judge, Court of Small Causes, Chennai.

2. The XV Judge, Court of Small Causes, Chennai.

Order in C.R.P(NPD)No.4628 of 2015

16.12.2021

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