Tamil Nadu Technical Education ... vs Rajamani
2023 Latest Caselaw 10771 Mad

                                                                         C.R.P.No.3466 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 18.08.2023

                                                    CORAM:

                        THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                               C.R.P.No.3466 of 2019
                                            and C.M.P.No.22822 of 2019

                     1.Tamil Nadu Technical Education Foundation,
                       A Public Charitable Trust,
                       Rep. by its Managing Trustee
                       P.V.Ravi,
                       No. NH-47, Palanisame Ravi Nagar,
                       Karumathampatti, Coimbatore – 641 659.

                     2.Dr.P.V.Ravi
                     3.Anusha R.Mahesh

                     Prema Ravi (deceased)                                 ... Petitioners

                                                       Vs.

                     1.Rajamani
                     2.A.P.Sabarivasa                                      ... Respondents
                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India, against the fair order and decreetal passed in
                     I.A.No.1/2019 dated 20.06.2019 in O.S.No.140/2012 and direct the Trial
                     Court to pronounce the judgment in O.S.No.140/2012 on the file of the
                     I Additional District Judge, Coimbatore.

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https://www.mhc.tn.gov.in/judis
                                                                                C.R.P.No.3466 of 2019



                                                                    V.LAKSHMINARAYANAN,J.

                                        For Petitioners         : Mr.P.R.Balasubramanian

                                        For Respondents         : Mr.P.Mahesh Kumar

                                                        ORDER

Learned counsel appearing for the petitioners submits that the

matter has been settled out of Court and nothing remains for adjudication

and he has also made an endorsement in the Court bundle.

2.Recording the same, this Civil Revision Petition is dismissed as

settled out of Court. No costs. Consequently, connected miscellaneous

petition is closed.

18.08.2023

Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No rjr/vs To The I Additional District Judge, Coimbatore.

C.R.P.No.3466 of 2019 and C.M.P.No.22822 of 2019

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