M. Thangavelu vs R. Palani
2021 Latest Caselaw 6105 Mad

                                                                        C.R.P.(NPD) No.472 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.03.2021

                                                      CORAM

                            THE HON'BLE MRS. JUSTICE V.BHAVANI SUBBAROYAN

                                             C.R.P. (NPD) No.472 of 2021
                                             and C.M.P. No.4171 of 2021


                      M. Thangavelu                                                  ... Petitioner
                                                          Vs.

                      R. Palani                                                     ... Respondent

                      Prayer: This Civil Revision Petition filed under Section 115 of C.P.C.
                      praying to set aside the Judgment dated 09.02.2021 passed by the learned
                      XVI Rent Controller Small Causes Court, Chennai in EA Sr. No.4935 of
                      2021 in E.P. No.275 of 2018 in RCOP No.1182 of 2017.

                                         For Petitioner         ... Mr.A.D. Janarthanan.

                                         For Respondent         ... No Appearance

                                                                ****

                                                      ORDER

This Civil Revision Petition has been filed praying to set aside the

Judgment dated 09.02.2021 passed by the learned XVI Rent Controller

Small Causes Court, Chennai in EA Sr. No.4935 of 2021 in E.P. No.275

of 2018 in RCOP No.1182 of 2017.

http://www.judis.nic.in

C.R.P.(NPD) No.472 of 2021

V.BHAVANI SUBBAROYAN, J.,

lbm

2. When the matter came up for hearing on Video Conferencing,

the learned counsel for the petitioner submitted that since the issues

involved in this case was settled down by both the parties, there is no

further adjudication in this case and sought for to dismiss the case as

infructuous. Further, he submitted that the endorsement to this effect will

be sent by E-mail to the Registrar-Judicial.

2. Recording the aforesaid submission made by the learned counsel

for the petitioner, the Civil Revision Petition stands dismissed as

infructuous as nothing survives in this petition. Consequently, connected

miscellaneous petition is closed if any. No Costs.

08.03.2021

Lbm Index: Yes/No.

Speaking/Non-Speaking order Internet: Yes/No.

To:

The learned XVI Rent Controller Small Causes Court, Chennai C.R.P. (NPD) No.472 of 2021 and C.M.P. No.4171 of 2021 http://www.judis.nic.in