Arunkumar vs Radjarathinam
2021 Latest Caselaw 13465 Mad

                                                                                    CRP(NPD)No.208 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.07.2021

                                                          CORAM:

                             THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                               CRP(PD)No.208 of 2021
                                                       and
                                                CMP.No.1974 of 2021

                                             [Through Video Conferencing]

                 1.Arunkumar
                 2.Balaji                                           ... Petitioners/Third parties
                                                            vs
                 Sinivassin (died)
                 1.Radjarathinam
                 2.Dinadayalane
                 3.Mogane
                 4.Djamouna
                 5.Bhaskarin                                       ... Respondents/Decree Holders
                 Sellammal (died)
                 Rukmani (died)
                 6.B.Palani
                 7.V.Nagarajan                                ... Respondents/Judgment Debtors

                 PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                 of India seeking to set aside the order and decreetal order dated 04.01.2020
                 passed in E.A.No.60 of 2019 in E.A.No.309 of 2018 in E.P.No.21 of 2013 in
                 O.S.No.38 of 2012 pending on the file of the Principal Subordinate Judge at
                 Puducherry and allow this Civil Revision Petition.

                                        For Petitioners             : Mr.A.Raymond
                                        For R1, R2, R4 & R5         : Mr.V.Karunakaran
                                        For R3, R6 & R7             : No appearance

https://www.mhc.tn.gov.in/judis/
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                                                                               CRP(NPD)No.208 of 2021


                                                      ORDER

A Memo had been filed by the learned counsel for the revision petitioner

herein bringing to the notice of this Court that E.A.No.309 of 2018, in

E.P.No.27 of 2013 had been dismissed for default on 01.02.2021.

2.The revision petition had been filed questioning the order in

E.A.No.60 of 2019 in E.A.No.309 of 2018 in E.P.No.21 of 2013. When

E.A.No.309 of 2018 itself had been dismissed for default on 01.02.2021,

nothing survives for adjudication in the present revision petition and the same

is dismissed as infructuous. Consequently, the connected miscellaneous

petition is also closed. No order as to costs.

3.I am confident that the learned Principal Sub Judge at Puducherry

would bestow his attention to dispose of E.P.No.21 of 2013 and any other

allied applications if filed as expeditiously as possible. But at any rate, a

direction is given that E.P.No.21 of 2013 should be disposed of on or before

30.09.2021, if it is still pending as on date, since the learned counsels are not

specifically aware whether it is pending.

07.07.2021 Index:Yes/No Internet:Yes/No ssi https://www.mhc.tn.gov.in/judis/

CRP(NPD)No.208 of 2021

To

1.The Principal Subordinate Court, Puducherry.

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

CRP(NPD)No.208 of 2021

C.V.KARTHIKEYAN, J.

ssi

CRP(NPD)No.208 of 2021

07.07.2021

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