P.S.Panchatcharam vs S.Baskara Pandian
2023 Latest Caselaw 9076 Mad

                                                                              C.R.P.(NPD )No.2209 of 2015



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 26.07.2023

                                                          CORAM :

                         THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

                                                 C.R.P.(NPD)No.2209 of 2015

                     1.P.S.Panchatcharam
                     2.VijayaSree Panchatcharam                                      .. Petitioners

                                                                vs

                     S.Baskara Pandian                                               .. Respondent


                                  Petition filed under Section 25 of the Tamil Nadu Buildings (Lease
                     and Rent Control) Act, against the judgment and decree dated 12.02.2015
                     made in R.C.A.No.173 of 2007, on the file of IX Judge, Small Causes
                     Court, Chennai           reversing   the    judgment   and   decree     made in
                     RCOP.No.820 of 2006 dated 1.3.2007 on the file of the XIV Judge,
                     (Rent Controller) Court of Small Causes, Chennai.
                                        For Petitioners    : Mr.M.Kempraj

                                        For Respondent     : Mr.M.Balasubramaniam

                                                       ORDER

The parties are approached the Supreme Court of India in

SLP(Civil)No.12306 of 2023. Time has been granted by the Supreme

Court to vacate and handover the possession on or before 03.11.2023.

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

C.R.P.(NPD )No.2209 of 2015

V. LAKSHMINARAYANAN,J.

2.In the light of the above, no orders need to be passed in this

revision, this civil revision petition is closed. No costs.

26.07.2023 Index:Yes/No Speaking order/Non-speaking order Neutral Citation:Yes/No vs

To

1.The IX Judge, Small Causes Court, Chennai.

2.The XIV Judge, (Rent Controller) Court of Small Causes, Chennai.

C.R.P.(NPD)No.2209 of 2015

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