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M.Suresh ...Revision vs P.Priyadharshini
2023 Latest Caselaw 10038 Mad

Citation : 2023 Latest Caselaw 10038 Mad
Judgement Date : 9 August, 2023

Madras High Court
M.Suresh ...Revision vs P.Priyadharshini on 9 August, 2023
                                                                                C.R.P(MD)No.1057 of 2019



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 09.08.2023

                                                           CORAM

                                     THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                                 C.R.P(MD)No.1057 of 2019

                     M.Suresh                                       ...Revision Petitioner/Petitioner

                                                              Vs.

                     P.Priyadharshini                               ...Respondent/Respondent

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, to direct the Hon'ble Subordinate Judge of
                     Sankarankovil Taluk, Tirunelveli District to dispose of the H.M.O.P.No.
                     196 of 2018 in a speedy manner within a time frame as fixed by this
                     Court.


                                         For Petitioner    : Mr.R.Suresh Kumar

                                         For Respondent : No Appearance


                                                           ORDER

This Court has verified the status of the H.M.O.P., in which civil

revision petition has arisen, and when this Court downloaded the

judgment of H.M.O.P.No.196 of 2018, it appears that the H.M.O.P. was

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1057 of 2019

transferred to Additional Sub Court, Tirunelveli and renumbered as

H.M.O.P.No.2 of 2020. The same was dismissed as not pressed as early

as on 05.03.2021. The learned counsel for the petitioner also fairly

concedes the factum of not pressing. Therefore, nothing survives in the

civil revision petition.

2. In the result, this civil revision petition stands dismissed as

infructuous. No costs. Consequently, connected miscellaneous petition

is closed.




                                                                                     09.08.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No
                     sn

                     To

1.The learned Subordinate Judge, Sankarankovil Taluk, Tirunelveli District.

2.The Additional Sub Court, Tirunelveli

3.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.R.P(MD)No.1057 of 2019

C.KUMARAPPAN,J.

SN

C.R.P(MD)No.1057 of 2019

09.08.2023

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

 
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