Ambika vs Yuvarani
2023 Latest Caselaw 6434 Mad

                                                                                    C.R.P.(MD)No.1388 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 16.06.2023

                                                              CORAM:

                                    THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                  C.R.P.(MD)No.1388 of 2023
                                                            and
                                                  C.M.P.(MD)No.6886 of 2023

                 Ambika                                                                 ... Petitioner

                                                               -Vs-

                 Yuvarani                                                               ... Respondent

                 PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
                 India, praying to direct the Principal District Judge, Karur to dispose the petition
                 in I.A.No.4 of 2023 in O.S.No.116 of 2018 within the time frame fixed by this
                 Court.
                                             For Petitioner    : Mr.V.Balaji


                                                              ORDER

The present Civil Revision Petition has been filed for a direction to the

Principal District Judge, Karur to dispose the petition in I.A.No.4 of 2023 in

O.S.No.116 of 2018.

https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1388 of 2023

2.As no adverse orders proposed to be passed against the respondent,

this Civil Revision Petition is disposed of at the admission stage itself, with the

following direction:

There shall be a direction to the Principal District Judge, Karur, to

dispose of the I.A.No.4 of 2023 filed by the petitioner to set aside the ex-parte

judgment, dated 10.12.2020, within a period of 12 months from the date of receipt

of a copy of this order. Pending such exercise, the proceedings in I.A.No.2 of

2022 for passing a final decree in O.S.No.116 of 2018, shall be kept in abeyance.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                 16.06.2023

                 NCC      : Yes / No
                 Internet : Yes / No
                 Index     : Yes / No

Note:Issue order copy on 19.06.2023

https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1388 of 2023

To:

1.The Principal District Judge, Karur.

2.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1388 of 2023

C.SARAVANAN, J.

NS

C.R.P.(MD)No.1388 of 2023 and C.M.P.(MD)No.6886 of 2023

16.06.2023

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