S.Diwakar vs N.K.Latha
2023 Latest Caselaw 15588 Mad

Madras High Court

S.Diwakar vs N.K.Latha on 1 December, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                                C.M.A.Sr.No.150841 of 2019

                                   THE HIGH COURT OF JUD ICATURE AT MADRAS
                                                 DATED: 01.12.2023
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                            C.M.A.Sr.No.150841 of 2019


                     S.Diwakar                                                             ...Appellant

                                                         Vs.


                     N.K.Latha                                                          ...Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 103, 108 r/w. Section

                     151 C.P.C., calling for the records pertaining to Tr.CMP.Sr.No.76052 of

                     2018 and Review Petition Sr.No.132212 of 2019 which lies in this Hon'ble

                     Court and to pass orders as prayed for in the Tr.CMP.Sr.No.76052 of 2018

                     by setting aside the order dated 18.10.2019.

                                         For Appellant         : Mr.S.Diwakar

                                                                        -Appellant in person




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https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.Sr.No.150841 of 2019

                                                      JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.) Mr.S.Diwakar, party-in-person would submit that the Interlocutory

Applications of which, transfer was sought for by him in Tr.CMP.No.76052

of 2018 have already been dismissed and therefore, nothing survives in this

proceeding.

2.In view of the subsequent development, this CMA.Sr.No.150841 of

2018 stands rejected. No costs.

(R.S.M., J.) (N.S., J.) 01.12.2023 kkn

Internet:Yes Index:No Non-speaking order Nuetral Citation :No

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

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

KKN

01.12.2023

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