P.V.Srinivasan vs P.V.Chandrasekaran (Deceased)
2023 Latest Caselaw 13619 Mad

                                                                              C.R.P.(NPD)No.2191 of 2012

                                  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.2191 of 2012
                                              and M.P.Nos.1, 2 & 3 of 2012

                    1.P.V.Srinivasan
                    2.S.Vijayalakshmi                                                  ... Petitioners

                                                             Vs.
                    1.P.V.Chandrasekaran (deceased)
                    2.C.Srikala
                    3.PC.Sabarigirish
                    4.P.C.Amrish
                    (Respondents 3 and 4 brought on record as LRs of the deceased first
                    petitioner vide order of Court dated 24.04.12 made in M.P.No.1 of 2011 in
                    C.M.A.No.2390 of 2009)
                                                       … 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.Rank Associates

                              For Respondents    :      M/s.V.Pavithra

                    Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                             C.R.P.(NPD)No.2191 of 2012

                                               for V.Srimathi


                                            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

petitions are closed.

                                                                06.10.2023

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

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2191 of 2012

J.SATHYA NARAYANA PRASAD,J.

vm

C.R.P(NPD)No.2191 of 2012

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.2191 of 2012

06.10.2023

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