Y.J.Lingan vs S.Ravikumar
2023 Latest Caselaw 903 Mad

                                                                             C.R.P.No.2672 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 23.01.2023

                                                           CORAM

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

                                                C.R.P.No.2672 of 2017
                                             and C.M.P.No.12719 of 2017

                     1. Y.J.Lingan
                     2. Vijayalakshmi
                     3. Y.J.Janakiraman                                       ... Petitioners

                                                            Vs.

                     S.Ravikumar                                              ... Respondent

                     Prayer :- Civil Revision Petition filed under Article 227 of the Constitution
                     of India, to set aside the order passed in I.A.No.288 of 2015 in O.S.No.63 of
                     2015 on the file of the learned District Munsif, Coonoor, dated 15.09.2016.


                                         For Petitioners     : Mr.C.R.Saravanan

                                         For Respondent      : Mr.K.V.Sanjeev Kumar

                                                           ORDER

The Civil Revision Petition has been filed as against the

judgment and decree dated 15.09.2016 passed by the learned District

Munsif, Coonoor, in I.A.No.288 of 2015 in O.S.No.63 of 2015, thereby

https://www.mhc.tn.gov.in/judis C.R.P.No.2672 of 2017

appointing an Advocate Commissioner to measure the suit property.

2. Today when the petition is taken up for hearing, the learned

counsel appearing for the petitioners submitted that the suit itself dismissed

as not pressed and hence the prayer sought for in this petition has become

infructuous and nothing survive in this petition.

3. In view of the submission made by the learned counsel

appearing for the petitioners, this Civil Revision Petition stands dismissed as

infructuous. Consequently, connected miscellaneous petition is closed. There

shall be no order as to costs.

23.01.2023 Internet : Yes Index : Yes/No Speaking order/Non-speaking order

rts

https://www.mhc.tn.gov.in/judis C.R.P.No.2672 of 2017

To

1. The District Munsif, Coonoor.

https://www.mhc.tn.gov.in/judis C.R.P.No.2672 of 2017

G.K.ILANTHIRAIYAN, J.

rts

C.R.P.No.2672 of 2017 and C.M.P.No.12719 of 2017

23.01.2023

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