Kantha H.Bhatted vs Shiva Emporium
2023 Latest Caselaw 1400 Mad

                                                                        C.R.P.Nos.2744 of 2019 etc.

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.02.2023

                                                       CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                        C.R.P.Nos.2744, 2756, 2757, 2758, 2760,
                                         2762, 2767, 2768, 2769 & 2772 of 2019

                     C.R.P.No.2744 of 2019:-

                     Kantha H.Bhatted                                         ... Petitioner

                                                          Vs.

                     Shiva Emporium
                     Rep. by Sathya Narayana Rathi                            ... Respondent

                     Prayer :- Civil Revision Petition filed under Section 25 of the Tamil Nadu
                     Building (Lease and Rent Control) Act 18 of 1960, to set aside the judgment
                     dated 29.11.2018 made in R.C.A.No.38 of 2017 on the file of the VII Small
                     Cause Court, Chennai (Appellate Authority) by modifying the fair and
                     decreetal order dated 05.11.2019 and made in R.C.O.P.No.1208 of 2014 on
                     the file of the X Small Causes Court, Chennai.


                                               For Petitioner
                                               in all CRPs        : Mr.R.Ganesh




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https://www.mhc.tn.gov.in/judis
                                                                              C.R.P.Nos.2744 of 2019 etc.

                                             For Respondent
                                        in C.R.P.Nos.2756, 2757,
                                              2758, 2760, 2767,
                                              2768, 2769 of 2019       : Mr.A.Palaniappan

                                        in C.R.P.Nos.2744, 2762,
                                                   2772 of 2019  : No appearance
                                                    COMMON ORDER

                                       Today when these petitions are taken up for hearing, the learned

                     counsel appearing for the petitioner submitted that the matter was settled out

                     of Court and hence, he seeks permission of this Court to withdraw the present

                     Civil Revision Petitions. He also made an endorsement to that effect in the

                     Court bundle.



                                  2.   In view of the submission and endorsement made by the learned

                     counsel appearing for the petitioner, all the Civil Revision Petitions are

                     dismissed as withdrawn. There shall be no order as to costs.


                                                                                            03.02.2023
                     Internet : Yes
                     Index : Yes/No
                     Speaking order/Non-speaking order
                     rts

                     To

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https://www.mhc.tn.gov.in/judis
                                              C.R.P.Nos.2744 of 2019 etc.


                     1. The VII Judge,
                        Small Cause Court,
                        Chennai.

                     2. The X Judge,
                        Small Causes Court,
                        Chennai.




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https://www.mhc.tn.gov.in/judis
                                                  C.R.P.Nos.2744 of 2019 etc.


                                              G.K.ILANTHIRAIYAN, J.

rts

C.R.P.Nos.2744, 2756, 2757, 2758, 2760, 2762, 2767, 2768, 2769 & 2772 of 2019

03.02.2023

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