Madras High Court
S.Manoharan vs S.Tamil Selvi on 8 February, 2021
Author: J.Nisha Banu
Bench: J.Nisha Banu
C.M.P.No.4124 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.02.2021
CORAM
THE HON'BLE MRS.JUSTICE J.NISHA BANU
C.M.P.(MD) No.4124 of 2018
and
C.R.P(MD).SR.No.7082 of 2018
S.Manoharan ...Petitioner/Petitioner
-Vs-
S.Tamil Selvi ...Respondent/Respondent
Prayer in C.M.P(MD).No.4124 of 2018:This Civil Miscellaneous
Petition filed under Section 5 of Limitation Act, to condone the delay of
9 days in filing the above Civil Revision Petition.
Prayer in C.R.P.(MD).No.SR7082 of 2018: This Civil Miscellaneous
Appeal has been filed under Section 25 of Tamil Nadu Building Lease
and Rent Control Act, 1960, to set aside the order of eviction dated
09.11.2017 in R.C.A.No.8 of 2014, on the file of the Subordinate Court,
Pudukottai as against the order dated 30.10.2013 in R.C.O.P.No.8 of
2009 on the file of the learned District Munsif, Pudukottai.
For Petitioner : Mr.P.Ganapathy Subramanian
For respondents : Mr.K.N.Govardhanan
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C.M.P.No.4124 of 2018
ORDER
Today, when the matter was taken up for hearing, the learned counsel appearing for the petitioner, on instructions, submits that the petitioner is not pressing this Civil Miscellaneous Petition. He has also made an endorsement to that effect.
2. In view of the submission made by the learned counsel for the petitioner, this Civil Miscellaneous Petition is dismissed as not pressed.
No costs. Consequently, C.R.P.(MD).No.SR7082 of 2018 is rejected, at the S.R stage itself.
08.02.2021 Index : Yes/No Internet : Yes/No pkn http://www.judis.nic.in 2/4 C.M.P.No.4124 of 2018 Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To The District Munsif Court, Pudukottai.
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