B.Jayarajan vs P.C.Rajendran
2023 Latest Caselaw 13672 Mad

                                                                        C.R.P.(MD) No.1602 of 2019



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 09.10.2023

                                                  CORAM:

                              THE HONOURABLE Mr.JUSTICE BATTU DEVANAND

                                          C.R.P.(MD) No.1602 of 2019
                                                     and
                                          C.M.P.(MD) No.8458 of 2019

                     1.B.Jayarajan
                     2.C.Kumar
                     3.Avadaithangam
                     4.Lakshmanamoorthy                      .. Petitioners/Petitioners/
                                                                Defendants 2, 3, 4 & 6

                                                     Vs.

                     1.P.C.Rajendran
                     2.L.Jeyaraman
                     3.M.Sivasubramanian                     .. Respondents/
                                                             Respondents 1 to 3/Plaintiffs
                     4.G.Deivendran
                     5.Mathana Kumar Pandian
                     6.A.A.Adaikalam
                     7.N.Rajamurugan
                     8.A.Pitchai
                     9.M.A.K.T.Chandra Bose


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                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                 C.R.P.(MD) No.1602 of 2019



                     10.G.Subramanian

                     11.The District Registrar of Registration,
                       South Agrahara,
                       Thenkarai, Periyakulam,
                       Theni District-11.

                     12.The Inspector of Registration,
                        Having his office at Chennai-12.              .. Respondents 4 to 12/
                                                                         Respondents 4 to 12/
                                                                         Defendants 1, 5 & 7 to 13

                     Prayer: Petition filed under Article 227 of the Constitution of India
                     against the order dated 19.07.2019 made in I.A.No.133 of 2018 in
                     O.S.No.16 of 2015 on the file of the Subordinate Judge, Periyakulam.

                                        For Petitioners   :      No appearance

                                        For RR1 to 3      :      Mr.E.V.N.Siva

                                        For RR4 to 13     :      No appearance


                                                              ORDER

As there was no representation for the petitioners on 05.10.2023,

this revision was directed to be posted today 'for dismissal'. Today also

there is no representation for the petitioner.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.1602 of 2019

2. Learned counsel appearing for the Respondents No.1 to 3

submits that the suit in O.S.No.16 of 2015 on the file of the Subordinate

Judge, Periyakulam, itself was disposed of by decree and judgment dated

29.03.2023.

3. In view of the above, in the considered opinion of this Court, the

revision has become infructuous.

4. Accordingly, this Civil Revision Petition is dismissed as

infructuous.

5. There shall be no order as to costs.

6. Consequently, connected miscellaneous petition is closed.

09.10.2023 NCC : Yes/No Index : Yes/No Internet : Yes

abr

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.1602 of 2019

BATTU DEVANAND, J.

abr

To

1.The District Registrar of Registration, South Agrahara, Thenkarai, Periyakulam, Theni District-11.

2.The Inspector of Registration, Having his office at Chennai-12.

C.R.P.(MD) No.1602 of 2019

Dated : 09.10.2023

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