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Palaniammal vs Aruchamy
2022 Latest Caselaw 11788 Mad

Citation : 2022 Latest Caselaw 11788 Mad
Judgement Date : 4 July, 2022

Madras High Court
Palaniammal vs Aruchamy on 4 July, 2022
                                                                                   C.R.P. (PD) No.1835 of 2022




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 04.07.2022

                                                           CORAM:

                                   THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                               C.R.P. (PD) No.1835 of 2022

                     1.Palaniammal
                     2.Lakshmi
                     3.Perianayaki
                     4.Bhagyam                                 ...             Petitioners

                                                               versus

                     1.Aruchamy
                     2.Subbannan                               ...             Respondents

                     PRAYER: Civil Revision Petition has been filed under Article 227 of the
                     Constitution of India, to issue appropriate direction to dispose the appeal
                     suit pending in A.S.No.112 of 2013 on the file of the learned V Additional
                     District Judge, Coimbatore, within a stipulated time.

                                     For Petitioners           : Mr.M.Guruprasad

                                                           ORDER

This Civil Revision Petition has been filed seeking for a

direction to the learned V Additional District Judge, Coimbatore, for the

early disposal of the appeal suit filed in A.S.No.112 of 2013.

https://www.mhc.tn.gov.in/judis C.R.P. (PD) No.1835 of 2022

2. It is seen from the status report of the learned V

Additional District Judge, Coimbatore and also from the representation

made by the learned counsel for the petitioners that the appeal suit in

A.S.No.112 of 2013 has been disposed of and the judgment also

pronounced on 28.06.2022.

3. Hence, this Civil Revision Petition is closed as

infructuous. However, there is no order as to costs.

04.07.2022

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

sri

To

The V Additional District Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis C.R.P. (PD) No.1835 of 2022

R.N.MANJULA, J.

sri

C.R.P. (PD) No.1835 of 2022

04.07.2022

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

 
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