Jewanthraj Ashok Kumar vs M/S.H.M.Textiles
2023 Latest Caselaw 11468 Mad

                                                                             CRP. (NPD) No.3450 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 29.08.2023

                                                    CORAM:

                        THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                            C.R.P. (NPD)No.3450 of 2019
                                                       and
                                              C.M.P.No.22670 of 2019

           Jewanthraj Ashok Kumar                                         ... Petitioner

                                                       Vs.
           1.M/s.H.M.Textiles
           Represented by Moosa Ahmed (deceased)
           No.33, Godown Street
           Chennai-600 001.

           2.Bilkis Moosa
           3.Ashfaaq Moosa
           4.Faheem Moosa
           5.Zoheb Moosa
           6.Arsheen                                                      ... Respondents



           Prayer: Civil Revision Petition is filed under Section 25 of the Tamil Nadu Buildings

           (Lease and Rent Control) Act 18 of 1960 as amended by Act XIII of 1973, against the

           judgment dated 07.08.2019 in R.C.A.No.102 of 2011 on the file of VIII Small Causes

           Court, Chennai, confirming the order of eviction dated 16.11.2010 in R.C.O.P.No.957

           of 2009 on the file of the XI Small Causes Court, Chennai.



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


           1/2
                                                                                 CRP. (NPD) No.3450 of 2019




                                                                    V.LAKSHMINARAYANAN,J.

                                                                                                       Kj

                                  For Petitioner    : Mr.M.Sriram

                                  For Respondents : No appearance

                                                    ORDER

Learned counsel for the petitioner/tenant has filed an affidavit of undertaking

stating that the petitioner shall vacate and handover the possession of the property to

the respondents/landlords on or before 30.09.2023.

2. Recording the affidavit of undertaking filed by the learned counsel for the

petitioner, the Civil Revision Petition stands dismissed. No costs. Consequently,

connected Miscellaneous Petition is closed.

29.08.2023 Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No

kj

To

1.XI Judge, Small Causes Court, Chennai.

2. VIII Judge, Small Causes Court, Chennai.

C.R.P. (NPD)No.3450 of 2019 and C.M.P.No.22670 of 2019 https://www.mhc.tn.gov.in/judis