Madras High Court
Presbyter-In-Charge vs Baskaran on 19 November, 2020
Author: P.Rajamanickam
Bench: P.Rajamanickam
CRP (PD).No.3827 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.11.2020
CORAM:
THE HON'BLE MR.JUSTICE P.RAJAMANICKAM
C.R.P(PD).No.3827 of 2015
and
M.P.No.1 of 2015
1.Presbyter-in-charge,
CSI Satambadi Pastorate,
Satambadi Village, Gingee Taluk.
2.Bishop,
President,
CSI Vellore Diocesan Council,
Vellore.
3.Secretary,
CSI Vellore Diocesan Council,
Vellore. ... Petitioners
Vs.
Baskaran ... Respondent
Prayer: Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the order dated 27.08.2015, passed in
I.A.No.1191 of 2015 in O.S.No.274 of 2015 on the file of the Principal
District Munsif Court, Gingee.
https://www.mhc.tn.gov.in/judis/
1/4
CRP (PD).No.3827 of 2015
For Petitioners : M/s.Jayalakshmi for
M/s.Paul and Paul and
Mr.J.Hudson Samuel
For Respondent : No appearance
ORDER
This Civil Revision Petition has been filed against the order dated 27.08.2015, passed in I.A.No.1191 of 2015 in O.S.No.274 of 2015 on the file of the Principal District Munsif Court, Gingee.
2.The learned counsel for the Petitioner has submitted that this Civil Revision petition has become infructuous and she undertakes to send an e-mail to that effect.
3.Recording the aforesaid submissions, this Civil Revision Petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is also closed.
19.11.2020 Index :Yes/No Internet : Yes/No jas https://www.mhc.tn.gov.in/judis/ 2/4 CRP (PD).No.3827 of 2015 To The Principal District Munsif Court, Gingee.
https://www.mhc.tn.gov.in/judis/ 3/4 CRP (PD).No.3827 of 2015 P.RAJAMANICKAM.J., jas C.R.P(PD).No.3827 of 2015 and M.P.No.1 of 2015 19.11.2020 https://www.mhc.tn.gov.in/judis/ 4/4