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[Cites 2, Cited by 0]

Madras High Court

Rev.J.Mohan vs J.Rajesh Kumar on 2 November, 2020

Author: P.Rajamanickam

Bench: P.Rajamanickam

                                                                CRP (PD).Nos.3801 and 3802 of 2015

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 02.11.2020

                                                     CORAM:

                              THE HON'BLE MR.JUSTICE P.RAJAMANICKAM

                                     C.R.P(PD).Nos.3801 and 3802 of 2015
                                                    and
                                              M.P.No.1 of 2015


                      Rev.J.Mohan
                      Pastor, St.Thomas Lutheran Church,
                      21, Schemes Road,
                      Teynampet,
                      Chennai 600 018.                             ... Petitioner in both CRPs.

                                                        Vs.

                      1.J.Rajesh Kumar,
                        Treasurer, St.Thomas Lutheran Church,
                        21, Schemes Road,
                        Teynampet, Chennai 600 018.

                      2.India Evangelical Lutheran Church (IELC),
                        (Registered under the Societies Registration Act, 1860)
                        Ambur Synod Rep.by its Secretary,
                        Mission Compound Near Immanuel Lutheran Church,
                        Ambur, Vellore District.

                      3.Saint Thomas Lutheran Church (IELC)
                        Rep.by the Secretary,
                        21, Schemes Road,
                        Teynampet,
                        Chennai 600 018                     ... Respondents in both CRPs.


http://www.judis.nic.in
                      1/4
                                                                  CRP (PD).Nos.3801 and 3802 of 2015

                      Common Prayer: Civil Revision Petitions filed under Article 227 of
                      the Constitution of India, to set aside the Docket order dated 07.09.2015
                      passed in I.A.Sr.Nos.41592 and 41593 of 2015 respectively in
                      I.A.Nos.12251 and 12252 of 2014 respectively in I.A.No.5320 of 2014 in
                      O.S.No.1801 of 2014 on the file of the VI Assistant, City Civil Court,
                      Chennai
                                          For Petitioner in
                                          both CRPs.        : Mr.S.Veeraraghavan
                                          For Respondents
                                          in both CRPs.     : Mr.T.Chezhian
                                                              for R.Meenal for R1
                                                            : R2 and R3 -No Appearance

                                                COMMON ORDER

Both sides counsel appeared through Video Conferencing and submitted that the suit itself was dismissed for default and hence, nothing survives in these Civil Revision Petitions. The learned counsel for the petitioner undertakes to send an e-mail to that effect.

2. Recording the aforesaid submission, these Civil Revision Petitions are dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is also closed.


                                                                                        02.11.2020

                      Internet     : Yes/No
                      dna

http://www.judis.nic.in 2/4 CRP (PD).Nos.3801 and 3802 of 2015 To The VI Assistant, City Civil Court, Chennai. http://www.judis.nic.in 3/4 CRP (PD).Nos.3801 and 3802 of 2015 P.RAJAMANICKAM.J., dna C.R.P(PD).Nos.3801 & 3802 of 2015 and M.P.No.1 of 2015 02.11.2020 http://www.judis.nic.in 4/4 CRP (PD).Nos.3801 and 3802 of 2015 http://www.judis.nic.in 5/4