V.L.Arivu Selvan vs M/S.Shriram City Union Finance ...
2021 Latest Caselaw 13348 Mad

                                                                       C.R.P.(NPD).Nos.3391 & 3392 of 2016



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 06.07.2021

                                                         CORAM

                                     THE HON'BLE Ms. JUSTICE R.N.MANJULA

                                         C.R.P.(NPD).Nos.3391 & 3392 of 2016
                                         and C.M.P.Nos.17264 & 17265 of 2016

              1.V.L.Arivu Selvan
              2.A.Anandan                                             ... Petitioners/Judgment Debtors
                                                                              (in both CRPs)
                                                          Vs.
              M/s.Shriram City Union Finance Ltd.,
              11, Ellaiamman Koil Street,
              Ramasamy Avenue, Vananthuraj,
              Adyar, Chennai – 600020.                                ... Respondent/Decree Holder
                                                                              (in both CRPs)


              Common Prayer: These Civil Revision Petitions are filed under Section 115 of
              the Civil Procedure Code, against the Order dated 16.06.2016, passed in
              E.A.SR.No.18267 of 2016 & E.A.SR.No.18268 of 2016 on the file of IX
              Assistant Judge, City Civil Court, Chennai in E.P.No.5245 of 2014 &
              E.P.No.5247 of 2014 in A.C.P.No.(EF/CAR) 239 of 2011.

                                       For Petitioners   : Mr.L.J.Krishnamurthy
                                       (in both CRPs)      (No Appearance)


                                       For Respondent    : No Appearance
                                       (in both CRPs)


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


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                                                                      C.R.P.(NPD).Nos.3391 & 3392 of 2016



                                                                                R.N.MANJULA,J.

Sni COMMON ORDER

(Heard through video conferencing) These Civil Revision Petitions have been filed challenging the Order

passed in E.A.SR.Nos.18267 & 18268 of 2016 in E.P.Nos.5245 & 5247 of 2014

in A.C.P.No.(EF/CAR) 239 of 2011 dated 16.06.2016 by the IX Assistant Judge,

City Civil Court, Chennai.

2. There is no representation for the petitioners for the consecutive two

hearings and the petitions were posted under the caption 'for dismissal'. Hence,

these Civil Revision Petitions are dismissed for non-prosecution. No costs.

Connected civil miscellaneous petitions are closed.

06.07.2021 Speaking/Non-speaking Index: Yes/No

Sni

To

1.IX Assistant Judge, City Civil Court, Chennai.

2.The Section Officer, V.R.Section, High Court, Madras.

C.R.P.(NPD).Nos.3391 & 3392 of 2016

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