Madras High Court
The New Theatre Carnatic Talkies (P) ... vs The District Revenue Officer (Stamps) on 17 June, 2019
Author: T.Raja
Bench: T.Raja
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 17.06.2019
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
C.M.A. No.1873 of 2011
and M.P. No.1 of 2011
The New Theatre Carnatic Talkies (P) Limited,
rep. by its Managing Director V.G.Balasundaram,
191, Big Bazaar Street,
Coimbatore-641 001. ... Appellant
-vs-
1.The District Revenue Officer (Stamps),
Collectorate Campus, (Jaffer Sadiq),
Coimbatore-641 018.
2.The Chief Controlling Revenue Authority and
the Inspector General of Registration,
Chennai – 600 028.
3.Sub Registrar-1,
Coimbatore – 641 018. ... Respondents
Prayer: Appeal filed under Section 47A(10) of the Indian Stamp Act
against the order of the second respondent made in Appeal
No.19810/N2/2008 dated 26.02.2011 by modifying the order passed
in MP. No.1989/C/2007 dated 14.03.2008 passed by the first
respondent.
For Appellant : No appearance
For Respondents : Mr.T.M.Pappiah,
Special Government Pleader
http://www.judis.nic.in
2
T.RAJA,J.
vga
JUDGMENT
Learned counsel appearing for the appellant would submit that since Execution Petition filed by the respondents was dismissed, the prayer in the Appeal becomes infructuous.
2.In view of the submission made, the Appeal is dismissed as infructuous. Consequently, connected MP. is closed. No costs.
17.06.2019
Index : Yes/No
vga
To
1.The District Revenue Officer (Stamps), Collectorate Campus, (Jaffer Sadiq), Coimbatore-641 018.
2.The Chief Controlling Revenue Authority and the Inspector General of Registration, Chennai – 600 028.
3.Sub Registrar-1, Coimbatore – 641 018.
C.M.A. No.1873 of 2011 and M.P. No.1 of 2011http://www.judis.nic.in