G.Kumaravel vs Lovely Sahni
2022 Latest Caselaw 3784 Mad

                                                                                C.R.P(NPD)No.932 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 28.02.2022
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
                                             C.R.P(NPD).No.932 of 2017
                                                       and
                                               CMP.No.4595 of 2017

                     G.Kumaravel                                                           ..Petitioner
                                                          Vs.

                     1.Lovely Sahni

                     2.Rajesh Sahni

                     3.Rajeetha D' Rosario

                     4.Rajvansh Sahni                                                  ..Respondents

                     Prayer: Civil Revision Petition filed under Section 25 of the Tamil Nadu
                     Buildings (Lease and Rent Control) Act, 1960 r/w. Act 1 of 1973, against the
                     judgment and decree of the VIII-Court of Small Causes at Madras in
                     R.C.A.No.300 of 2008 dated 13.06.2013 in confirming the judgment and
                     decree in R.C.O.P.No.2405 of 2005 on the file of the XI-Court of Small
                     Causes at Madras dated 11.02.2008.
                                         For Petitioner         : Mr.V.Raghavachari
                                         For Respondents        : Mr.P.Willson Topaz for
                                                                 M/s.A.S.Kailasam Associates for
                                                                                    R1 to R4

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 C.R.P(NPD)No.932 of 2017

                                                        ORDER

A representation has been made on behalf of the revision petitioner

through Video Conferencing. The learned counsel for the petitioner submits

that nothing survives in this Civil Revision Petition for further adjudication.

2.In view of the same, this Civil Revision Petition is dismissed.

No costs. Consequently, connected miscellaneous petition is closed.

28.02.2022 kkn

Index:Yes/No Internet:Yes/No Speaking/Non-speaking order

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.932 of 2017

To:-

1.The VIII-Court of Small Causes, Madras.

2.The XI-Court of Small Causes, Madras.

C.V.KARTHIKEYAN, J.

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.932 of 2017

KKN

C.R.P(NPD).No.932 of 2017 and CMP.No.4595 of 2017

28.02.2022

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