K. Basha vs M/S. Lakshmi Machine Works Limited on 5 July, 2019

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Madras High Court

K. Basha vs M/S. Lakshmi Machine Works Limited on 5 July, 2019

Bench: Abdul Quddhose

                                                              1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 05.07.2019

                                                         CORAM


                                 THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                CRP (PD)No.4308 of 2014
                                                         and
                                                  M.P. No.1 of 2014


                      1. K. Basha
                      2. A. Noorjahan                                     ...   Petitioners
                                                              Vs

                      1. M/s. Lakshmi Machine Works Limited
                         A Joint Stock Company formed and
                         Registered under Indian Companies Act,
                         1956, having office at Periyanaickenpalayam,
                         Coimbatore – 641 020.

                      2. R. Ramadass
                      3. G. Kumaraswamy
                      4. M/s. Lakshmi Co-operative Building
                                    Society Ltd.
                         At present at D. No.9,
                         V.K.D. Nagar,
                         Pappanaickenpalayam,
                         D. No.5A, G.R.D. Nagar,
                         Pappanaickenpalayam,
                         Coimbatore.

                      5. R. Prema

                      6. K. Seethalakshmi
                      7. G.K. Revathy
                      8. The Sub Registrar,
                         Singanallur,
                         Coimbatore – 5.                                  ...   Respondents




http://www.judis.nic.in
                                                              2

                                                                                  ABDUL QUDDHOSE, J.


                                                                                                     vsi2
                             Civil Revision Petition filed under Article 227 of the Constitution of India
                      against the fair and decreetal order dated 16.09.2014 in I.A. No.987 of 2013 in
                      O.S. No.871 of 2007 on the file of III Additional District and Sessions Judge,
                      Coimbatore.
                                    For Petitioners            : Mr.S. Elumalai



                                                        ORDER

It is represented by the learned counsel for the petitioners that the dispute between the parties has been settled out of court. He has also made an endorsement to that effect in the court bundle. Accordingly, the Civil Revision Petition is dismissed as settled out of court. No costs. Consequently, connected miscellaneous petition is closed.

05.07.2019 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order vsi2 To The III Additional District and Sessions Judge, Coimbatore.

CRP (PD)No.4308 of 2014

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