Madras High Court
S.T.S. Madhanlal vs R. Subha on 1 March, 2018
Author: D. Krishnakumar
Bench: D. Krishnakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.03.2018
CORAM:
THE HONOURABLE MR. JUSTICE D. KRISHNAKUMAR
CRP (PD) No. 658 of 2018
and
C.M.P. No.3403 of 2018
S.T.S. Madhanlal .. Petitioner
Vs
R. Subha .. Respondent
PRAYER: Civil Revision Petition filed under Article 227 of the Constitution of India, seeking to set aside the return endorsement made by the learned V Family Court, Chennai in the unnumbered Interlocutory Application filed in HMOP No. 4793 of 2016 for permission to represent the Power of Attorney on behalf of the petitioner and directing to conduct the case as per law and pass such further orders.
For Petitioner : Mr. R. Kannan
O R D E R
This revision petition is filed seeking to set aside the return endorsement made by the learned V Family Court, Chennai in the unnumbered Interlocutory Application filed in HMOP No. 4793 of 2016 for permission to represent the Power of Attorney on behalf of the petitioner and directing to conduct the case as per law.
2. The learned counsel for the petitioner would submit that the respondent has filed an application in M.C. No.113 of 2017, to recognize the petitioner as the Power of Attorney Holder of the petitioner to represent his case. The said application was presented on 08.02.2018 and the same was returned on the ground of maintainability, since the petition was at the stage of trial. Against the same, the petitioner has filed the present revision petition before this Court.
3. Without representing the said application, the petitioner has preferred this revision. At this stage, this Court is not inclined to entertain the Civil Revision Petition. However, liberty is granted to the petitioner to re-present the un-numbered Interlocutory Application filed in HMOP No. 4793 of 2016. If the said application is re-presented, the V Additional Principal Judge, Family Court, Chennai is directed to consider the same, if it is otherwise in order and if satisfactory explanation is given, number the application, in accordance with law.
4. The Civil Revision Petition is disposed of, with the above direction. Consequently, the connected Miscellaneous Petition is closed. No costs. 01.03.2018 Index : Yes/ No Speaking order/ Non speaking order [Issue order copy on 05.03.2018] avr To The V Additional Principal Judge, Family Court, Chennai D. KRISHNAKUMAR J., avr CRP (PD) No. 658 of 2018 and C.M.P. No.3403 of 2018 01.03.2018