G.A.Alex Stephen vs A.Raajendher
2023 Latest Caselaw 7556 Mad

Citation : 2023 Latest Caselaw 7556 Mad
Judgement Date : 4 July, 2023

Madras High Court

G.A.Alex Stephen vs A.Raajendher on 4 July, 2023

                                                                                C.R.P. (PD) No. 869 of 2016

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 04.07.2023

                                                             CORAM:

                                     THE HON'BLE Mr. JUSTICE V. LAKSHMINARAYANAN

                                                 C.R.P.(PD) No. 869 of 2016

                     G.A.Alex Stephen                                                    ... Petitioner
                                                               Vs.
                     1. A.Raajendher
                     2. A.Mani
                     3. G.Parthasarathy
                     4. D.Maheswari                                                   ... Respondents

                     Prayer:- Petition filed under Article 227 of the Constitution of India
                     praying to set aside the order passed by the Learned XVII Assistant City
                     Civil Judge in I.A. No. 19322 of 2014 dated 05.02.2016 in O.S. No. 5688 of
                     2009 and consequently confirm the judgment and decree passed in the
                     above O.S. No. 5688 of 2009 on 20.11.2014.

                                       For Petitioner      : Mr. M.A.Arshad

                                       For Respondents : Mr. S.Sathis Rajan (R3 & R4)

                                                            R1 & R2 – Not ready notice

                                                           ORDER

Mr. M.A.Arshad, learned counsel representing Mr. M.Abdul Razack,

would represent that the main suit in O.S. No. 5688 of 2009 itself had

been disposed on 18.02.2021 and nothing remains to be adjudicated. He

has also made an endorsement to that effect in the court record.

https://www.mhc.tn.gov.in/judis C.R.P. (PD) No. 869 of 2016

V.LAKSHMINARANAN, J.

2. In view of the submission made, this civil revision petition is

dismissed as infructuous. No costs.

04.07.2023 Maya

NCS : Yes/No Index : Yes/No

The XVII Assistant Judge, City Civil Court, Chennai.

C.R.P.(PD) No. 869 of 2016