M/S.Brindavan Apartment Owners vs Mr.P.Purushottaman
2021 Latest Caselaw 84 Mad

                                                                      C.M.A.No.2901 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.01.2021

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                              C.M.A.No.2901 of 2011
                                                       and
                                               M.P.Nos. & 2 of 2011

                     M/s.Brindavan Apartment Owners
                     Welfare Association,
                     Rep.by its Secretary,
                     Kences Brindavan Apartments
                     135/142, (New No.175),
                     P.H.Road, Kilpauk,
                     Chennai – 600 010                                    ..Appellant

                                                       Vs.
                     1.Mr.P.Purushottaman
                     2.Mr.Surendran
                     3.Mr.Jayachandran
                     4.Mr.Raghavendra Reddy, Proprietor,
                       M/s.BSR Builders, Engineers and Contractors
                       BSR Janus, 2nd Floor, No.28, Tank Bund Road
                       Nungambakkam,
                       Chennai – 600 034.

                     5.The Commissioner,
                       Chennai Corporation,
                       Ripon Buildings,
                       Chennai – 600 003.                                ..Respondents




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                                                                              C.M.A.No.2901 of 2011

                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1(c) of
                     C.P.C., against the Judgement and Decree dated 11.08.2011, passed in
                     I.A.No.124 of 2010 in O.S.No.11110 of 2010 by the Hon'ble Additional
                     District Judge, Fast Track Court V, Chennai.


                                    For Appellant     :     Mr.S.Seenuvasan
                                                            For Mr.C.A.Diwakar

                                    For Respondents :       Mr.T.S.Baskaran
                                                            [For R1 to R3]

                                                            Dr.C.Ravichandran
                                                            [For R4 & R5]


                                                    JUDGMENT

Pursuant to the endorsement made by the learned counsel

appearing on behalf of the appellant, the Civil Miscellaneous Appeal in

C.M.A.No.2901 of 2011 stands dismissed as withdrawn. The appellant

is permitted to raise all the grounds raised in the appeal before the trial

Court as and when required. No costs. Consequently, connected

miscellaneous petitions are closed.

04.01.2021

kak Index: Yes/No Internet:Yes/No https://www.mhc.tn.gov.in/judis/

C.M.A.No.2901 of 2011

To The Additional District Judge, Fast Track Court V, Chennai.

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

C.M.A.No.2901 of 2011

S.M.SUBRAMANIAM, J.

kak

C.M.A.No.2901 of 2011

04.01.2021

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