P.V.Chandrasekaran (Deceased) vs P.V.Srinivasan
2023 Latest Caselaw 13618 Mad

                                                                              C.R.P.(NPD)No.2780 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 06.10.2023

                                                        CORAM :
                        THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD

                                    Civil Revision Petition (NPD) No.2780 of 2009
                                                  and M.P.No.1 of 2009

                    1.P.V.Chandrasekaran (deceased)
                    2.C.Srikala
                    3.C.Sabarigirish
                    4.C.Amrish
                     (Petitioners 3 and 4 brought on record as LRs of the deceased first petitioner
                               vide order of Court dated 12.06.2012 made in M.P.No.1 of 2012 in
                    CRP.NPD.No.2780 of 2009 )
                                                                                    ... Petitioners

                                                            Vs.
                    1.P.V.Srinivasan
                    2.S.Vijayalakshmi                                               … Respondents

                              Civil Revision Petition filed under Article 227 of the Constitution of
                    India praying to set aside the judgment and decree in E.A.No.22 of 2008 in
                    E.P.No.1 of 2008 in Arbitration Award O.P.No.1 of 2008 on the file of
                    District Judge, Vellore dated 28.07.2009.


                              For Petitioners    :    M/s.V.Pavithra
                                                for V.Srimathi


                    Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                             C.R.P.(NPD)No.2780 of 2009

                              For Respondents    :   M/s.Rank Associates


                                            ORDER

Today, when the matter was taken up for hearing, learned counsel for

the petitioners submitted that the matter has become infructuous and nothing

survives in this petition for further adjudication. He also made an

endorsement to that effect in the case bundle.

2. In view of the above submission coupled with an endorsement made

by the learned counsel for the petitioners, this Civil Revision Petition is

dismissed as infructuous. No costs. Consequently, connected miscellaneous

petition is closed.

                                                              06.10.2023

                    vm
                    Index      :          Yes/No
                    Speaking Order        :    Yes/No

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2780 of 2009

J.SATHYA NARAYANA PRASAD,J.

vm

C.R.P(NPD)No.2780 of 2009

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2780 of 2009

06.10.2023

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