B.K.Malhotra vs Vijayakumar Khattar
2021 Latest Caselaw 21983 Mad

Citation : 2021 Latest Caselaw 21983 Mad
Judgement Date : 2 November, 2021

Madras High Court

B.K.Malhotra vs Vijayakumar Khattar on 2 November, 2021

                                                                           C.R.P.Sr.No.18155 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 02.11.2021
                                                        CORAM:
                         THE HONOURABLE Mr. JUSTICE G.CHANDRASEKHARAN
                                             C.R.P. Sr. No.18155 of 2021
                                                         and
                                              C.M.P. No.64464 of 2021

                B.K.Malhotra                                                           ...Petitioner

                                                         Versus

                Vijayakumar Khattar                                                  ...Respondent


                          Civil Revision Petition is filed under Section 25 of the T.N.Buildings

                (Lease & Rent Control) Act, 1960, to set aside the judgment and decree passed

                in R.C.A. No.236 of 2016 dated 02.03.2020 on the file of VII Judge, Court of

                Small Causes / Rent Controller at Chennai, thereby confirming the judgment

                and decree passed in R.C.O.P. No.2074 of 2011 dated 22.02.2016 on the file of

                XV Judge, Court of Small Causes at Chennai.



                                       For Petitioner    : Mr. K.Premkumar


                                       For Respondent    : Mr. T.Sezhian


                                                        ******

https://www.mhc.tn.gov.in/judis
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                                                                             C.R.P.Sr.No.18155 of 2021

                                                      ORDER

C.M.P. No.18155 of 2021 in C.R.P. Sr. No.64464 of 2021

When the matter was taken up for hearing on 01.11.2021, learned

counsel appearing for the caveator submitted that the respondent had taken

possession of the property on the basis of order of eviction. There was no

representation on behalf of the petitioner and hence, this Court posted the

matter today for the petitioner's argument. Today, learned counsel for the

petitioner is present before this Court and confirms that possession had been

taken by the respondent and further submitted that nothing survives for further

adjudication in this matter and hence the same may be dismissed as infructuous.

2. Recording the submission of the learned counsel for the petitioner, this

petition is dismissed as infructuous. The main Civil Revision Petition which is

sought to be filed, stands dismissed at the Sr. stage itself. No costs.