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Ravi vs Praveen Kumar (Minor)
2023 Latest Caselaw 1920 Mad

Citation : 2023 Latest Caselaw 1920 Mad
Judgement Date : 6 March, 2023

Madras High Court
Ravi vs Praveen Kumar (Minor) on 6 March, 2023
                                                                        C.R.P.(PD).No.3341 of 2019
                                                                        and C.M.P.No.21724 of 2019

                                   THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 06.03.2023

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                               C.R.P.(PD).No.3341 of 2019
                                               and C.M.P.No.21724 of 2019

                     Ravi                                                         ... Petitioner
                                                          Vs.

                     Praveen Kumar (Minor)
                     Rep. by his mother and natural guardian
                     Mrs.Radha                                                    ... Respondent


                     Prayer: Petition filed under Article 227 of Constitution of India, seeking to
                     set aside the order passed by the Principal District Munsif, Cheyyar,
                     Thiruvannamalai District, in I.A.No.476 of 2019 in O.S.No.217 of 2015
                     dated 04.09.2019.


                                  For Petitioner         : M/s.V.R.Appaswamee
                                  For Respondent         : Mr.K.G.Senthil Kumar


                                                        ORDER

This revision is filed challenging the order in I.A.No.476 of 2019 in

O.S.No.217 of 2015.

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.3341 of 2019 and C.M.P.No.21724 of 2019

N.SESHASAYEE

Anu

2.This Court is informed that vide judgment and decree dated 21.04.2022,

the suit itself has been disposed of.

3.In view of the above, this Civil Revision Petition is dismissed as

infructuous. No costs. Consequently, the connected Miscellaneous Petition

is closed.

06.03.2023 Anu

Index : yes / no Internet : yes / no Speaking / non speaking

Copy to:

The Principal District Munsif, Cheyyar, Thiruvannamalai District

C.R.P.(PD).No.3341 of 2019 and C.M.P.No.21724 of 2019

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

 
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