Madras High Court
M/S.Natesan Housing Private ... vs G.Kalaiselvan on 6 October, 2023
W.A.(MD) No.1339 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
W.A.(MD) No.1339 of 2021
and
C.M.P.(MD) No.5554 of 2021
1.M/s.Natesan Housing Private Limited
rep.by its Director V.P.Seetharaman
S/o.N.Venkatasubramanian
D.No.61, 6th Cross Street
Ganapathy Nagar
Thiruvanaikovil
Tiruchirapalli-1
2.V.P.Seetharaman
3.A.S.Sundaram ... Appellants
-vs-
1.G.Kalaiselvan
2.The Inspector General of Registration
100, Santhome High Road
Raja Annamalaipuram
Chennai-28
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Page 1 of 5
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W.A.(MD) No.1339 of 2021
3.The Deputy Inspector General of Registration
Electronic Complex
Guindy, Chennai-32
4.The District Registrar
Tiruchirapalli District
Tiruchirapalli
5.The Sub-Registrar
Office of the Sub Registrar
K.Sathanur
Tiruchirapalli District ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 22.06.2021, passed in W.P.(MD) No.10433 of 2021, on the file of
this Court.
For Appellants : Mr.S.K.Mani
For Respondents : Ms.A.Jasima Yasmin
for M/s.Ajmal Associates for R1
Mr.N.Satheesh Kumar
Additional Government Pleader for R2 to R5
JUDGMENT
[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]
This writ appeal is directed against the order of the learned Single
Judge, dated 22.06.2021, passed in W.P.(MD) No.10433 of 2021.
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https://www.mhc.tn.gov.in/judis
W.A.(MD) No.1339 of 2021
2. Learned counsel appearing for the first respondent brought to
our notice that during the pendency of this writ appeal, arbitration clause was
invoked by the respective parties on the very same issue and the Arbitrator
adjudicated the issue and passed an award and being not satisfied with the
award passed by the Arbitrator, an Arbitration Original Petition No.658 of
2022 has been instituted, which is now sub judiced by the Principal Bench of
this Court.
3. In view of the above submission, reserving the rights of the
parties to the lis to adjudicate their rights in the pending arbitration original
petition, this writ appeal is closed. No costs. Consequently, connected
miscellaneous petition is closed.
[S.M.S., J.] [V.L.N., J.]
06.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
____________
https://www.mhc.tn.gov.in/judis
W.A.(MD) No.1339 of 2021
To:
1.The Inspector General of Registration,
100, Santhome High Road,
Raja Annamalaipuram,
Chennai-28.
2.The Deputy Inspector General of Registration,
Electronic Complex,
Guindy, Chennai-32.
3.The District Registrar,
Tiruchirapalli District,
Tiruchirapalli.
4.The Sub-Registrar,
Office of the Sub Registrar,
K.Sathanur,
Tiruchirapalli District.
____________
https://www.mhc.tn.gov.in/judis
W.A.(MD) No.1339 of 2021
S.M.SUBRAMANIAM, J.
and
V.LAKSHMINARAYANAN, J.
krk
W.A.(MD) No.1339 of 2021
and
C.M.P.(MD) No.5554 of 2021
06.10.2023
____________
https://www.mhc.tn.gov.in/judis
