Madras High Court
A.Paul Durai vs B.Kumarasamy on 7 April, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
C.R.P.No.870 of 2025
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.04.2025
CORAM :
THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
C.R.P.No.870 of 2025
and C.M.P.No.5119 of 2025
A.Paul Durai .. Petitioner
-vs-
B.Kumarasamy .. Respondent
Petition filed under Section 115 of CPC against the order dated
24.01.2025 passed in E.P.No.211 of 2024 in R.L.T.O.P.No.715 of 2022
on the file of XV Court, Small Causes Court, Chennai.
For Petitioner : Mr.S.Kingston Jerold
For Respondent : Mr.S.Raghuman
*****
ORDER
Learned counsel for the petitioner submits that as per the undertaking, the petitioner/tenant has vacated and handed over the possession on 03.04.2025 and the keys have also been handed over to the respondent/landlord.
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2. Learned counsel for the respondent/landlord also submits that the petitioner has vacated and handed over the possession and in view of the same, he would submit that the civil revision petition may be closed.
3. Recording the submissions made and recording the fact that the premises have been vacated and possession has been handed over, the civil revision petition stands closed. No costs. Consequently, the miscellaneous petition also stands closed.
07.04.2025
Index : Yes/No
Website : Yes/No
Speaking/Non-speaking Order
sra
To
The XV Judge,
Small Causes Court,
Chennai.
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C.R.P.No.870 of 2025
A.D.JAGADISH CHANDIRA, J.
(sra)
C.R.P.No.870 of 2025
07.04.2025
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