Madras High Court
P.Lingam vs A.Suyambu on 13 October, 2022
Author: B.Pugalendhi
Bench: B.Pugalendhi
C.R.P PD(MD)No.2277 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 13.10.2022
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
C.R.P(MD)No.2277 of 2019 and
CMP(MD) No.11833 of 2019
1.P.Lingam
2.B.Rajamuthu
3.N.Lingam
4.I.Raja Ligam ... Petitioners
Vs
1.A.Suyambu
2.Balakrishanan
3.P.Chandra ... Respondents
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the fair and decreetal order dated
01.11.2019 made in I.A.No.1 of 2019 in O.S.No.304 of 2012, on the file
of the Principal District Munsif, Valliyoor.
For Petitioners : Mr.V.Balasubramanian
For Respondents : No appearance
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https://www.mhc.tn.gov.in/judis
C.R.P PD(MD)No.2277 of 2019
ORDER
This Civil Revision petition has been filed as against the order passed by the learned Principal District Munsif, Valliyoor in I.A.No.1 of 2019 in O.S.No.304 of 2012, dated 01.11.2019.
2.Today(13.10.2022), when the matter is taken up for hearing, Registry has submitted the case details that the main suit in O.S.No.304 of 2012 itself has been disposed of on 14.12.2019 itself.
3.The learned counsel appearing for the petitioners has also confirmed the same.
4.In view of the above, this Civil Revision Petition is closed.
No costs. Consequently, connected Miscellaneous Petition is also closed.
13.10.2022 Index : Yes / No. Internet : Yes / No. vrn 2/4 https://www.mhc.tn.gov.in/judis C.R.P PD(MD)No.2277 of 2019 To The Principal District Munsif, Valliyoor.
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