Madras High Court
K.V.R.Kannan :Revision vs G.Ramachandran on 18 October, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.10.2019
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CRP(PD)(MD)NO.1388 of 2012
and
M.P(MD)No.1 of 2012
K.V.R.Kannan :Revision Petitioner/Respondent/
Plaintiff
.vs.
G.Ramachandran : Respondent/Petitioner/
Defendant
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India praying this Court to set aside and revise the
order dated I.A.No.1138 of 2011 in O.S.No.78 of 2010, dated
14.3.2012, on the file of the Additional District Judge-Fast Track
Court No.III, Madurai.
For Petitioner :Mr.S.Vijayashanthi
For Respondent :Mr.C.Arul Vadivel @ Sekar
ORDER
************* The learned counsel for the Petitioner submitted that the Civil Revision Petition has become infructuous.
2.Recording the same, the Civil Revision Petition is closed.
http://www.judis.nic.in 2 No costs. Consequently, connected Miscellaneous Petition is closed.
18.10.2019 Index:Yes/No Internet:Yes/No vsn To The Additional District Judge, Fast Track Court No.III, Madurai.
http://www.judis.nic.in 3 N.ANAND VENKATESH, J.
vsn 0RDER MADE IN CRP(PD)(MD)NO.1388 of 2012 and M.P(MD)No.1 of 2012 18.10.2019 http://www.judis.nic.in