Mr.M.P. Farook vs D. Govindarajan
2023 Latest Caselaw 9613 Mad

                                                                                        C.R.P. No. 2518 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :03.08.2023

                                                      CORAM :

                        THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
                                      C.R.P. No. 2518 of 2023
                                                and
                                      C.M.P.No.12932 of 2023

                     Mr.M.P. Farook
                                                                        ...Petitioner

                                                   .Vs.
                     D. Govindarajan                                      ...Respondent


                     Prayer: This Civil Revision Petition is filed under Section 25 of the TN

                     Building( Lease and Rent) Control Act, 1960 to set aside the Decree and

                     Judgment dated 20.10.2021 passed in R.C.A.No. 96 of 2018 by the VIII

                     Judge, (FAC) Small Causes Court at Chennai, confirming the fair and

                     decretal order dated 24.04.2017 passed in RCOP No.1185 of 2013 by the

                     XV Judge, Small causes Court at Chennai and pass orders.


                                  For Petitioner          : Mr. D. Muthukumar for Paul
                                  For Respondent          : Mr.V. Sivakumar for P.B.Ramanujan


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      C.R.P. No. 2518 of 2023




                                                         ORDER

Today when the matter is taken up for hearing the learned Counsel

for the petitioner submitted that the issue has been settled as the

respondent/tenant has vacated the possession to the petitioner/landlord.

2. In view of the submission made by the learned counsel for the

petitioner, this Civil Revision Petition is closed. No costs. Consequently the

connected miscellaneous petition is closed.

03.08.2023

smn Index : Yes/No Internet: Yes/No

To.

1. The VIII Judge, (FAC) Small Causes Court at Chennai

2. The XV Judge, Small causes Court at Chennai

https://www.mhc.tn.gov.in/judis C.R.P. No. 2518 of 2023

V.BHAVANI SUBBAROYAN,J.

Smn

C.R.P. No. 2518 of 2023 and C.M.P.No.12932 of 2023

03.08.2023

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