Raja vs Sugumar
2023 Latest Caselaw 6877 Mad

                                                                                  C.R.P.No.2034 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 22.06.2023

                                                            CORAM:

                                  THE HONOURABLE Dr.JUSTICE D.NAGARJUN

                                                C.R.P.No.2034 of 2023
                                                        and
                                               C.M.P.No.12721 of 2023

                  1.Raja
                  2.Rukmani                                                       ... Petitioners

                                                             Vs.

                  Sugumar                                                         ... Respondent

                  PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                  of India to set aside the fair and final order dated 08.06.2023 passed in
                  I.A.No.4 of 2022 in O.S.No.2 of 2021 on the file of the Subordinate Judge
                  at Rasipuram.
                                   For Petitioners      :      Mr.R.Nalliyappan

                                                        ORDER

This revision petition is filed, seeking to set aside the ex-parte order

passed on 08.06.2023 in I.A.No.4 of 2022 in O.S.No.2 of 2021 on the file

of the Subordinate Judge at Rasipuram.

2. During the course of submissions, learned counsel for the

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https://www.mhc.tn.gov.in/judis C.R.P.No.2034 of 2023

petitioners brought to the notice of this Court that today (i.e., on

22.06.2023), O.S.No.2 of 2021 is posted for Judgment. Once submissions

of both sides are over, the petitioners will not have any right to move an

application for relief under Order 9 Rule 7 of C.P.C. Considering the

circumstances, the relief sought for by the petitioners cannot be granted.

However, the petitioner is at liberty to move an application under Order 9

Rule 13 of C.P.C.

3. Accordingly, this Civil Revision Petition is dismissed. No Costs.

Consequently, the connected Civil Miscellaneous Petition is closed.

22.06.2023

Index :Yes/No Internet:Yes/No Neutral Citation Case: Yes/No ab

To

1. The Subordinate Judge, Rasipuram.

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

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https://www.mhc.tn.gov.in/judis C.R.P.No.2034 of 2023

Dr.D.NAGARJUN, J.

ab

C.R.P.No.2034 of 2023

22.06.2023

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