Madras High Court
M/S.Gandhi Sales Corporation vs Mrs.Kantha H.Bhatted on 3 March, 2023
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.03.2023
CORAM:
THE HON'BLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
and C.M.P.Nos.6998, 7002, 7003, 7004, 7011 & 7012 of 2021
C.R.P.(NPD) No.844 of 2021
M/s.Gandhi Sales Corporation,
Rep. by its Proprietor,
Mr.Shanthilal,
Moolchand Market,
First Floor, Shop No.9,
No.72, Godown Street,
Chennai – 600 001.
...Petitioner
vs.
Mrs.Kantha H.Bhatted ...Respondent
Prayer: Civil Revision Petition filed under Article 227 of Constitution of
India, against the judgment and decree dated 28.02.2020 passed in
R.C.A.No.39 of 2017, on the file of the VII Judge, Court of Small Causes,
Chennai and consequential confirmed the final orders passed in
R.C.O.P.No.1192 of 2014 dated 05.11.2016 by the learned X Judge
Court of Small Causes, Chennai.
https://www.mhc.tn.gov.in/judis
1/7
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
C.R.P.(NPD) No.845 of 2021
M/s.Gandhi Textiles,
Rep. by its Proprietor,
Mr.Ramchand,
Moolchand Market,
First Floor, Shop No.9,
No.72, Godown Street,
Chennai – 600 001.
...Petitioner
vs.
Mrs.Kantha H.Bhatted ...Respondent
Prayer: Civil Revision Petition filed under Article 227 of Constitution of
India, against the judgment and decree dated 12.03.2020 passed in
R.C.A.No.45 of 2017, on the file of the VII Judge, Court of Small Causes,
Chennai and consequential confirmed the final orders passed in
R.C.O.P.No.1202 of 2014 dated 05.11.2016 by the learned X Judge
Court of Small Causes, Chennai.
C.R.P.(NPD) No.846 of 2021
M/s.Gandhi Textiles,
Rep. by its Proprietor,
Mr.Shanthilal,
Moolchand Market,
Third Floor, No.4,
No.72, Godown Street,
Chennai – 600 001.
...Petitioner
vs.
https://www.mhc.tn.gov.in/judis
2/7
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
Mrs.Kantha H.Bhatted ...Respondent
Prayer: Civil Revision Petition filed under Article 227 of Constitution of
India, against the judgment and decree dated 13.03.2020 passed in
R.C.A.No.50 of 2017, on the file of the VII Judge, Court of Small Causes,
Chennai and consequential confirmed the final orders passed in
R.C.O.P.No.1217 of 2014 dated 05.11.2016 by the learned X Judge
Court of Small Causes, Chennai.
C.R.P.(NPD) No.847 of 2021
M/s.Gandhi Textiles,
Rep. by its Proprietor,
Mr.Shanthilal,
Moolchand Market,
F-8, No.72, Godown Street,
Chennai – 600 001.
...Petitioner
vs.
Mrs.Kantha H.Bhatted ...Respondent
Prayer: Civil Revision Petition filed under Article 227 of Constitution of
India, against the judgment and decree dated 09.03.2020 passed in
R.C.A.No.44 of 2017, on the file of the VII Judge, Court of Small Causes,
Chennai and consequential confirmed the final orders passed in
R.C.O.P.No.1201 of 2014 dated 05.11.2016 by the learned X Judge
https://www.mhc.tn.gov.in/judis
3/7
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
Court of Small Causes, Chennai.
https://www.mhc.tn.gov.in/judis
4/7
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
C.R.P.(NPD) No.850 of 2021
M/s.Gandhi Fabrics,
Represented by its Proprietor,
Mr.Devichand Gandhi,
Moolchand Market,
F 3 & 4, No.72, Godown Street,
Chennai – 600 001.
...Petitioner
vs.
Mrs.Kantha H.Bhatted ...Respondent
Prayer: Civil Revision Petition filed under Article 227 of Constitution of
India, against the judgment and decree dated 28.02.2020 passed in
R.C.A.No.41 of 2017, on the file of the VII Judge, Court of Small Causes,
Chennai and consequential confirmed the final orders passed in
R.C.O.P.No.1198 of 2014 dated 05.11.2016 by the learned X Judge
Court of Small Causes, Chennai.
C.R.P.(NPD) No.851 of 2021
M/s.Gandhi Textiles,
Represented by its Proprietor,
Shanthilal,
Moolchand Market,
F 5 & 6, No.72, Godown Street,
Chennai – 600 001.
...Petitioner
vs.
Mrs.Kantha H.Bhatted ...Respondent
https://www.mhc.tn.gov.in/judis
5/7
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
Prayer: Civil Revision Petition filed under Article 227 of Constitution of
India, against the judgment and decree dated 25.02.2020 passed in
R.C.A.No.42 of 2017, on the file of the VII Judge, Court of Small Causes,
Chennai and consequential confirmed the final orders passed in
R.C.O.P.No.1199 of 2014 dated 05.11.2016 by the learned X Judge
Court of Small Causes, Chennai.
For Petitioner in all CRPs : Ms.Priya
for Mr.Aravind Subramaniam
For Respondent in all CRPs : Mr.R.Ganesh
ORDER
The learned counsel representing the counsel on record for the
petitioners submitted that the matters have been settled out of Court and
the Civil Revision Petitions may be dismissed as infructuous. She has
also made an endorsement to that effect in the Court bundle.
2.Recording the said submission, the Civil Revision Petitions are
dismissed as infructuous. However, there shall be no order as to costs.
Consequently, the connected miscellaneous petitions are closed.
03.03.2023
Index: Yes/No
Internet: Yes/No
Speaking Order/Non-Speaking Order
pam
https://www.mhc.tn.gov.in/judis
C.R.P.(NPD) Nos.844, 845, 846, 847, 850 & 851 of 2021
V.BHAVANI SUBBAROYAN, J.
pam
To
1.The VII Judge, Court of Small Causes, Chennai.
2.The learned X Judge Court of Small Causes, Chennai.
C.R.P.(NPD) Nos.844, 845, 846, 847,
850 & 851 of 2021
03.03.2023
https://www.mhc.tn.gov.in/judis
