M.Balasubramanian vs Mr.M.Belix Raja Singh
2023 Latest Caselaw 15499 Mad

Madras High Court

M.Balasubramanian vs Mr.M.Belix Raja Singh on 30 November, 2023

Author: J.Sathya Narayana Prasad

Bench: J.Sathya Narayana Prasad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 30.11.2023

                                                          CORAM:

                           THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD, J.

                                                   C.R.P.No.510 of 2021
                                                           and
                                                  C.M.P.No.4398 of 2021

                     M.Balasubramanian                                              ...Petitioner
                                                               Vs
                     Mr.M.Belix Raja Singh                                          ...Respondent

                     Prayer: Civil Revision Petition filed Under Section 25 of the Buildings
                     [Lease and Rent Control] Act 1960 as amended, to set aside the Decree
                     and Judgment passed in R.C.A.955 of 2015, dated 29.09.2020 on the file
                     of VIII Court of Small Causes, Chennai [Rent Control Appellate
                     Authority]      confirming     the   Decree     and   Judgment     passed      in
                     R.C.O.P.No.955 of 2012, dated 30.09.2015 on the file of XIII Court of
                     Small Causes at Chennai [Rent Controller].
                                   For Petitioner          :        No appearance

                                   For Respondent          :        No appearance


                                                          ORDER

https://www.mhc.tn.gov.in/judis This Court, vide order dated 09.10.2023, directed the Registry to send

notice to the petitioner, since the learned counsel appearing for the petitioner

has died. As per the order of this Court, the Registry sent a fresh notice to the

petitioner and the service is awaited.

2. On 28.11.2023, the Registry was directed to print the name of the

petitioner and list the matter under the caption 'for dismissal' on 30.11.2023.

3. When the matter was taken up for hearing today i.e., 30.11.2023 at

12.35 p.m., none appeared on behalf of the petitioner.

4. In view of the above, this civil revision petition is dismissed for non-

prosecution. Consequently, connected miscellaneous petition is closed. No

costs.

30.11.2023 Index: Yes/No Speaking/Non-speaking Order kmm

To

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

1. The XIII Court of Small Causes at Chennai [Rent Controller].

2. The VIII Court of Small Causes, Chennai [Rent Control Appellate Authority]

https://www.mhc.tn.gov.in/judis J.SATHYA NARAYANA PRASAD, J.

kmm

30.11.2023

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