R. Anbalagan vs Margadarasi Chits Private ...
2021 Latest Caselaw 24944 Mad

                                                           1                 CRP.No.604 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 17.12.2021

                                                        CORAM :

                                  THE HON'BLE MRS. JUSTICE S. KANNAMMAL

                                             C.R.P. (NPD) No. 604 of 2017
                                                         and
                                                CMP.No.3112 of 2017

                  1. R. Anbalagan                                                    ...Petitioner
                                                          Versus
                  1. Margadarasi Chits Private Limited,
                     Having its Office of business at
                     No.7/54, Moolapillayar Koil Street,
                     Pillaiyar Nagar,
                     Kandampatti, Salem.

                  2. P. Ganasekaran
                  3. M. Chandrasekaran
                  4. S. Mahalingam
                  5. G. Sasikala
                  6. N. Kannan                                                   ... Respondents
                  [Respondents 2 to 6 are given up in this petition
                  and their appearance may be dispensed with herein]

                  PRAYER: Civil Revision Petition filed under Article 227 of the
                  Constitution of India to set aside the fair and decreetal order dated
                  27.02.2015 made in REA.No.54 of 2013 in REP.No.121 of 2013 on the file
                  of I Additional District Court, Salem.

                                   For Petitioner      : No Appearance

                                   For R1              : Mr. D. Shivakumar



https://www.mhc.tn.gov.in/judis
                                                          2                   CRP.No.604 of 2017


                                                       ORDER

This Civil Revision Petition has been filed by the petitioner seeking to

set aside the order and decreetal order dated 27.02.2015 made in REA.No.54

of 2013 in REP.No.121 of 2013 on the file of I Additional District Court,

Salem.

2. The learned counsel appearing for the First Respondent/Decree

Holder submitted that the entire EP amount has already been received from

the Respondents/Judgment Debtors.

3. In view of the above submission, nothing survives for further

adjudication. Hence, this Civil Revision Petition is dismissed as infructuous.

No costs. Consequently, connected Miscellaneous Petition is also closed.

                                                                                        17.12.2021

                  msm
                  Index           : Yes / No


                  To

The I Additional District Court, Salem.

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

S. KANNAMMAL, J.

msm

C.R.P. (NPD) No. 604 of 2017

17.12.2021

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