Madras High Court
M.Sanjay Mehta vs K.Vinod on 15 July, 2015
Author: M. Duraiswamy
Bench: M. Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :15.07.2015 CORAM THE HONOURABLE MR. JUSTICE M. DURAISWAMY C.R.P.(PD)No.2556 of 2015 & M.P.No.1 of 2015 M.Sanjay Mehta ... Petitioner v. K.Vinod ... Respondent Civil Revision Petition filed under Article 227 of the Constitution of India, to set aside the fair and decreetal order dated07.01.2015 made in M.P.No.789 of 2014 in R.C.O.P.No.2333 of 2013 pending on the file of XI Small Causes Judge at Chennai. For Petitioner : Mr.M.Ramadoss for Mr.K.Gnana Sundaram O R D E R
Learned counsel appearing on behalf of the petitioner sought permission of this court to withdraw the Civil Revision Petition and to that effect he has also made an endorsement in the memorandum of grounds in the Civil Revision Petition. In view of the same, the above Civil Revision Petition is dismissed as withdrawn.
2. Since already the Chief Judge, Court of Small Causes, Chennai has directed the Rent Controller to dispose of the Original Petition in R.C.O.P.No.2333 of 2013 within four months time, I direct the XI Judge, Court of Small Causes, Chennai-Rent Controller, to dispose of the Original Petition in R.C.O.P.No.2333 of 2013 on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order and report the compliance of this order to the Registry of this court. No costs. Consequently, connected miscellaneous petition is closed.
Index : No 15.07.2015
Internet : Yes
Rj
To
The XI Judge,
Small Causes Judge,
Chennai.
M. DURAISWAMY,J.,
Rj
C.R.P.(PD)No.2556 of 2015 &
M.P.No.1 of 2015
15.07.2015