M/S.Toyland ... Revision vs V.S.Aarthi
2024 Latest Caselaw 11438 Mad

Madras High Court

M/S.Toyland ... Revision vs V.S.Aarthi on 2 July, 2024

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                             C.RP(MD)No.159of 2022

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       Dated: 02.07.2024

                                                          CORAM

                                     THE HONOURABLE MR JUSTICE D.BHARATHA
                                               CHAKRAVARTHY

                                                  C.R.P(MD)No.159 of 2022
                                                           and
                                                 C.M.P(MD)No.2365 of 2022


                      M/s.Toyland                                  ... Revision Petitioner/
                                                                   Respondent/Respondent


                                                             Vs.


                      1.V.S.Aarthi
                      2.Tmt.Susma Prasanth                         ...Respondents/Appellants/
                                                                          Petitioners


                                  Civil Revision Petition is filed under Section 25 of Tamil Nadu

                      Buildings (Lease and Rent Control) Act, to set aside the fair and executable

                      order dated 25.03.2021 made in R.C.A.No.6 of 2013 on the file of Rent

                      Control Appellate Authority/III Additional Sub-Judge, Madurai, which was

                      filed against the fair and executable order dated 05.10.2012 passed in

                      R.C.O.P.No.224 of 2002 on the file of the Principal District Munsif,

                      Madurai Town.




                      1
https://www.mhc.tn.gov.in/judis
                                                                                C.RP(MD)No.159of 2022

                                        For Petitioner          :Mr.I.Saliyakhan
                                        For Respondents         :Mr.S.Ramesh

                                                            ORDER

This Civil Revision Petition is filed against the order dated

25.03.2012 made in R.C.A.No.6 of 2013 filed against the judgment dated

05.10.2012 in R.C.O.P.No.224 of 2002.

2.It can be seen that this Court has specifically recorded that the

petitioner was not present when the matter came up for hearing 20.06.2024

and the matter was directed to be posted “for dismissal” on 25.06.2024.

However, today when the matter is listed for hearing, today also there is no

representation on behalf of the petitioner. The learned counsel for the

respondent present. It is also submitted that already the petitioner/tenant has

also vacated from the premises.

3.In view of the same, this Civil Revision Petition is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petition

is also closed.

02.07.2024

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

https://www.mhc.tn.gov.in/judis C.RP(MD)No.159of 2022

To

1.The Rent Control Appellate Authority/ III Additional Sub-Judge, Madurai.

2.The Principal District Munsif, Madurai Town.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.RP(MD)No.159of 2022

D.BHARATHA CHAKRAVARTHY, J.

Ns

and

02.07.2023

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