S.Yuvarani vs M.Tirupathy
2024 Latest Caselaw 17680 Mad

Madras High Court

S.Yuvarani vs M.Tirupathy on 5 September, 2024

                                                                                       C.R.P. No. 3446 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 05.09.2024

                                                            CORAM

                         THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN

                                                     C.R.P. No. 3446 of 2024

                   S.Yuvarani                                  ... Petitioner / Petitioner / Defendant

                                                               Vs.

                   M.Tirupathy                                 ... Respondent / Respondent / Plaintiff

                   PRAYER:            Civil Revision Petition is filed under Article 227 of the

                   Constitution of India, to order for speedy disposal of the proceedings in I.A.

                   No. 5 of 2023 in O.S. No. 172 of 2022 on the file of the District Munsif -cum-

                   Judicial Magistrate No. I at Hosur.

                                    For Petitioner           : Mr. MA.Gouthaman
                                                           ORDER

This civil revision petition seeks for a direction to dispose of I.A. No. 5

of 2023 in O.S. No. 172 of 2022 pending on the file of the District Munsif

-cum- Judicial Magistrate No. I at Hosur.

2. I have sought for a report from the District Munsif -cum- Judicial

Magistrate No. I at Hosur on 29.08.2024 as to how long he would require to

dispose of the application in I.A. No. 5 of 2023 in O.S. No. 172 of 2022 which https://www.mhc.tn.gov.in/judis

is said to be pending on his file.

3. The District Munsif -cum- Judicial Magistrate No.I has sent a report

stating that he has heard arguments on both sides and has posted the matter

for judgment on 06.09.2024. Since, the learned Judge is passing orders on

06.09.2024, no further orders are necessary in this revision.

4. In the result, the civil revision petition is disposed of. No costs.

05.09.2024 Index : Yes/No Speaking order : Yes/No NCC : Yes/No pal

To

The District Munsif -cum- Judicial Magistrate No. I at Hosur.

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

V.LAKSHMINARAYANAN, J.,

pal

05.09.2024

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