Mr.N.Moorthy vs Mr.B.Murugesan
2021 Latest Caselaw 1270 Mad

                                                                         C.M.A.Nos.1897 & 3079 of 2018

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 20.01.2021

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                         C.M.A.Nos.1897 & 3079 of 2018
                                                     and
                                        C.M.P.Nos.14603 & 23352 of 2018

                      1.Mr.N.Moorthy
                      2.Mr.M.Maruthu                                 ..Appellants in both CMAs

                                                          Vs.
                      Mr.B.Murugesan                                ..Respondent in both CMAs

                      Prayer in C.M.A.No.1897 of 2018: Civil Miscellaneous Appeal filed
                      under Order 43 Rule 1(r) of C.P.C., against the order dated 13.07.2018
                      in I.A.No.28 of 2018 in O.S.No.45 of 2018 on the file of the II
                      Additional District Judge, Salem.


                      Prayer in C.M.A.No.3079 of 2018: Civil Miscellaneous Appeal filed
                      under Order 43 Rule 1(r) of C.P.C., against the order dated 13.07.2018
                      in I.A.No.28 of 2018 in O.S.No.45 of 2018 on the file of the II
                      Additional District Judge, Salem.
                                  For Appellants     :          Mr.D.Shivakumaran
                                                                [in both CMAs]
                                  For Respondent     :          Mr.S.Raja Ravi Varma
                                                                [in both CMAs]


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                                                                         C.M.A.Nos.1897 & 3079 of 2018




                                           COMMON JUDGMENT
                            The learned counsel for the appellants made a submission that the

                      cause aroused for filing of the appeal suits did not exists as of now.

                      Thus, no further adjudication is required.



                            2. Accordingly, both the Civil Miscellaneous Appeals in

                      C.M.A.Nos.1897      & 3079      of     2018   stands   closed.    No     costs.

                      Consequently, connected miscellaneous petitions are closed.



                                                                                        20.01.2021

                      kak
                      Index: Yes/No
                      Internet:Yes/No
                      Speaking order/Non-Speaking Order


                      To

                      1. The II Additional District Judge,
                         Salem.




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                                                       C.M.A.Nos.1897 & 3079 of 2018

                      2.The Sub-Assistant Registrar,
                        A.E.Section,
                        High Court of Madras.




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                                    C.M.A.Nos.1897 & 3079 of 2018

                                  S.M.SUBRAMANIAM, J.

kak

C.M.A.Nos.1897 & 3079 of 2018

20.01.2021

http://www.judis.nic.in