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[Cites 1, Cited by 0]

Madras High Court

Ganapathy Subramanian vs S.Ramalingam on 22 October, 2018

Author: P.T.Asha

Bench: P.T.Asha

                                                   1

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                          Dated : 22.10.2018

                                                 Coram

                                  The Honourable Ms.Justice P.T.ASHA

                                       C.R.P(PD)No.3643 of 2012
                                                  and
                                            M.P.No.1 of 2012


                      Ganapathy Subramanian
                                                                       ...Petitioner

                                                 Versus

                      1.S.Ramalingam
                      2.R.Manivannan (unsound)
                      3.R.Suresh
                      4.R.Rajesh @ Parantharaman
                      5.R.Ramesh @ Balamurugan
                      6.Padmavathy wife of Sivasubramaniam
                      7.Gandhi @ Palaniraj
                      8.Nehru @ Rethinavelu
                      9.Indira
                      10.Magudapathy
                      11.Iyngaran
                      12.Pari @ Vidyatharan
                      13.Rajam @ Punithavathy
                      14.Gnanam
                      15.Babuji @ Veeralakshmi
                      16.Chitra @ Navarethinam @ Navanrethinam
                      17.Savithiri
                      18.Pattammal
                      19.Krishnasamy
                      20.Murugaiyan
                      21.Sakunthala
                      22.Saraswathy
                      23.Elango
                      24.Vasuki
                      25.Arulprakash
                                                                   ...Respondents
http://www.judis.nic.in
                                                         2




                            This Civil Revision Petition is filed under Article 227 of the
                      Constitution of India praying to set aside the Suo Moto Chamber
                      order dated 06.03.2012 made in DIS.No.99 of 2012.


                            For Petitioner                   :     Mr.S.Vadivel Murugan

                            For Respondents - 1 & 2          :     Mr.S.Sounthar

                                 Respondents 3 to 25         :     Not ready in notice




                                                    ORDER

The learned counsel appearing for the petitioner submitted that the suit itself has been disposed of.

2. In view of the submission made by the petitioner's counsel, nothing survives in this Civil Revision Petition for further adjudication and therefore, the same is dismissed as "infructuous"

by this Court. No costs. Consequently, connected Miscellaneous Petition is closed.

22.10.2018 mrr Index: Yes/No http://www.judis.nic.in 3 To The VIII Assistant City Civil Court, Chennai.

http://www.judis.nic.in 4 P.T.ASHA, J., mrr C.R.P(PD)No.3643 of 2012 22.10.2018 http://www.judis.nic.in