Thiru.R.Chandrasekar vs Silver Touch Hospitality ...
2023 Latest Caselaw 3729 Mad

                                                                              S.A.No.1245 of 2011


                                  IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                             DATED :      03.04.2023

                                                    CORAM:

                           THE HONOURABLE JUSTICE Mr.V.LAKSHMINARAYANAN

                                               S.A.No.1245 of 2011


                     Thiru.R.Chandrasekar                     ...Appellant

                                                       Vs.

                     Silver Touch Hospitality Services,
                     A Sole Proprietorship concern rep by its
                     Proprietor Shivkumar Nair,
                     S/o.Mr.E.C.Nair,
                     Dharma Towers, 1st Floor, No.5,
                     Nelson Manickam Road,
                     Choolaimedu,
                     Chennai – 600 094.                       … Respondent

                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the judgment and decree dated 04.08.2010 of the
                     Learned III Additional Judge, City Civil Court, Chennai confirming the
                     judgment and decree dated 16.10.2009 in O.S.No.7737 of 2007 on the
                     file of the Learned VII Assistant Judge, City Civil Court, Chennai.




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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1245 of 2011




                                  For Appellant   :    -NA-

                                  For Respondent :     Ms.Vijay Poornima

                                                         ORDER

Learned Counsel for the Appellant has filed a memo bearing

SR.No.9485 dated 16.03.2023 stating that the appellant is no more and

he is unable to take steps as he is not in contact of the legal

representatives.

2. Recording the above memo, this Second Appeal is dismissed

as abated. No costs. Consequently, connected Miscellaneous Petition is

closed.

                                                                                     03.04.2023

                     Index             : Yes/No
                     Speaking order          : Yes/No

Neutral Citation Case : Yes/No nst

https://www.mhc.tn.gov.in/judis S.A.No.1245 of 2011

To:

1. The VII Assistant City Civil Judge, Chennai.

2.The III Additional Judge City Civil court, Chennai.

https://www.mhc.tn.gov.in/judis S.A.No.1245 of 2011

V.LAKSHMINARAYANAN.J,

nst

S.A.No.1245 of 2011

03.04.2023

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