K.P.Madhavan vs N.K.Sarala
2023 Latest Caselaw 1765 Mad

                                                                              C.R.P(NPD)No.20 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 02.03.2023

                                                          CORAM:

                           THE HON'BLE MRS. JUSTICE V.BHAVANI SUBBAROYAN

                                                   C.R.P(NPD)No.20 of 2021

                     K.P.Madhavan                                                     ...Petitioner

                                                              vs.

                     V.S.Sajith (Deceased)

                     1N.K.Sarala                                                   ...Respondents

                     Prayer: Civil Revision Petition filed under Section 25 of the Tamilnadu

                     Buildings (Lease and Rent Control) Act, 1960 as amended upto date), as

                     against the Fair and Decretal Order in RCA.No.214 of 2016 dated

                     24.01.2020 on the file of the VIII Court of Small Causes confirming the

                     judgment & decree in RCOP.No.576/2013 dated 02.02.2016 by the XIII

                     Court of Small Causes/Rent Controller.



                                  For Petitioner          :     Mr.A.Palaniappan
                                  For Respondents         :     Mr.C.Rajan




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                                                                                 C.R.P(NPD)No.20 of 2021

                                                                 V.BHAVANI SUBBAROYAN, J.

                                                                                                  pam
                                                          ORDER

The learned counsel for the petitioner submitted that the property

possession was handed over by the respondent and hence, the Revision

Petition has become infructuous and seeking withdrawal of the Civil

Revision Petition. He has also made an endorsement to that effect in the

Court bundle.

2.Recording the submission made by the learned counsel for the

petitioner, this Civil Revision Petition is dismissed as withdrawn.

However, there shall be no order as to costs. Consequently, the

connected miscellaneous petition is closed, if any.

02.03.2023

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

To

1.The Rent Controller cum VIII Court of Small Causes at Chennai.

2.The XIII Judge of Court of Small Causes, Chennai.

C.R.P(NPD)No.20 of 2021

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