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N.Syamala Devi vs Geetha Hari Priya @ Geetha ...
2023 Latest Caselaw 6202 Mad

Citation : 2023 Latest Caselaw 6202 Mad
Judgement Date : 14 June, 2023

Madras High Court
N.Syamala Devi vs Geetha Hari Priya @ Geetha ... on 14 June, 2023
                                                                         O.S.A.No.90 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 14.06.2023

                                                     CORAM :

                                   THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                       AND
                                  THE HONOURABLE MR. JUSTICE C. KUMARAPPAN

                                               O.S.A.No.90 of 2013
                                                      and
                                                M.P.No.1 of 2013

                     1.N.Syamala Devi

                     2.N.R.Hemalatha Shree
                       Represented by its Power of Attorney Holder
                       N.Raghavaulu Naidu

                     3.Narravula Rukmuni Venkamma Trust,
                       represented by N.Syamala Devi
                       No.Q-24 (New No.48) M.M.D.A. Colony,
                       Arumbakkam, Chennai – 600 106.

                     4.Rukmuni Matriculation School,
                       Represented by its Correspondent Syamala Devi,
                       No.Q-24 (New No.48) M.M.D.A. Colony,
                       Arumbakkam, Chennai – 600 106.

                     5.N.Raghavulu Naidu                                ... Appellants

                                                       Vs.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                      O.S.A.No.90 of 2013



                     1.Geetha Hari Priya @ Geetha Gopalaswamy
                     2.E.Ragahva Rao
                     3.G.Kamala
                     4.EVK Prasad
                     5.Jamuna Chandraya
                     6.N.Khanna                                                      ... Respondents

                                  Original Side Appeal filed under Order XXXVI Rule 9 of Original
                     Side Rules r/w. Clause 15 of the Letters Patent against the order dated
                     23.08.2012 in A.No.2290 of 2012 in C.S.No.196 of 2011 on the file of this
                     Court.


                                       For Appellants    :     Mr.R.N.Amarnath

                                       For R1            :     Mr.Anand Sashidaran

                                       For R2 to R6      :     Mr.R.Thiagarajan


                                                        JUDGMENT

(Judgment was delivered by S.S. SUNDAR, J.)

Learned counsel appearing for the appellants submits that the above

Original Side Appeal has become infructuous and hence, may be dismissed

as infructuous. The learned counsel also made an endorsement to that

effect. Recording the submission and the endorsement made by the learned

https://www.mhc.tn.gov.in/judis O.S.A.No.90 of 2013

counsel for the appellants, this Original Side Appeal is dismissed as

infructuous. No costs. Consequently, connected miscellaneous petition is

closed.

(S.S.S.R., J.) (C.K., J.) 14.06.2023 mkn

Internet : Yes Index : Yes / No

S.S. SUNDAR, J.

https://www.mhc.tn.gov.in/judis O.S.A.No.90 of 2013

and C.KUMARAPPAN, J.

mkn

O.S.A.No.90 of 2013

14.06.2023

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

 
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