M/S Aruna Theatres And Enterprises Pvt. ... vs The Sub Registrar
2025 Latest Caselaw 4596 Mad

Madras High Court

M/S Aruna Theatres And Enterprises Pvt. ... vs The Sub Registrar on 23 May, 2025

                                                                                            W.P.No.19046 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 23-05-2025
                                                              CORAM
                                  THE HONOURABLE MR.V.LAKSHMINARAYANAN
                                                   W.P.No.19046 of 2025

                M/s Aruna Theatres and Enterprises Pvt. Ltd.,
                rep. by its Director Mr.K.Shanmugasundaram,
                having address at No.65/4, 1st floor, Indira Colony,
                Ashok Nagar, Chennai 600 083.                                                  Petitioner

                                                                   Vs
                The Sub Registrar, Ponneri,
                Thiruvallur District 601 204.                                                  Respondent

                Prayer: Writ Petition filed under Article 226 of the Constitution of India to
                issue a Writ of Mandamus, directing the respondent to register the judgment
                and decree dated 14.02.2025 passed by the High Court, Madras in C.S.No.12 of
                2025 within a stipulated time, based upon the request letter dated 06.05.2025.

                                       For Petitioner     : Mr.C.Umashankar

                                       For Respondent : Mr.Karthik Naganathan, Govt.Adv.


                                                              ORDER

The petitioner seeks to issue a Writ of Mandamus, directing the

respondent to register the judgment and decree dated 14.02.2025 passed by the

High Court, Madras in C.S.No.12 of 2025 within a stipulated time, based upon

the request letter dated 06.05.2025.

1 of 3

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )

2. When the matter is taken up for hearing, Mr.Karthik Jaganathan,

learned Government Advocate states that the judgment and decree in C.S.No.12

of 2015, dated 14.02.2025 will be registered in Book-IV of the respondent on

payment of appropriate registration duty.

3. The petitioner shall produce a certified copy of the judgment and

decree in C.S.No.12 of 2015, dated 14.02.2025 for the purpose of registration

and on such production, the document shall be registered.

4. With the above directions, this writ petition is disposed of. There

shall be no order as to costs.

23.05.2025

Index: yes/No Internet: Yes/No mst

To

The Sub Registrar, Ponneri, Thiruvallur District 601 204.

2 of 3

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )

V.LAKSHMINARAYANAN, J.

mst

23-05-2025

3 of 3

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/05/2025 06:42:47 pm )