Madras High Court
R.Dhandapani vs P.Senthilkumar on 29 November, 2018
Author: Abdul Quddhose
Bench: Abdul Quddhose
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.11.2018
CORAM:
THE HON'BLE MR.JUSTICE ABDUL QUDDHOSE
C.R.P.(PD)No.2077 of 2013
and M.P.No.1 of 2013
R.Dhandapani ...Petitioner
vs.
1.P.Senthilkumar
2.C.Gowtham
3.T.Balakrishnan
4.Sadasivam Chettiar
5.K.C.Deivasigamani
6.Velusamy
7.Ravichandran
8.R.Chellamuthu Gounder ...Respondents
Prayer: Civil Revision Petition filed under Article 227 of the
Constitution of India, against the Fair and Final order passed in
C.F.R.No.256 of 2013 in O.S.No.72 of 2010 dated 22.03.2013 in
dismissing the C.F.R.No.256 of 2013 on the file of the Additional
District Court No.3, Dharapuram, Tirupur District.
For Petitioner : Mr.S.Saravanan
For Respondent : Mr.M.Ramadoss for R1
http://www.judis.nic.in
2
ORDER
It is represented by the learned Counsel for the petitioner that in view of the dismissal of the suit for default, the instant revision petition has now become infructuous. However, he seeks liberty to file a fresh application as and when the suit is restored to file. He has also made an endorsement to that effect in the Court bundle. Accordingly, the Civil Revision Petition is dismissed as infructuous with liberty to the petitioner to file an impleading application as and when the suit O.S.No.72 of 2010 is restored to file by the Trial Court. Consequently, the connected miscellaneous petition is closed. No costs.
29.11.2018 pam Index: Yes/No Internet: Yes/No Speaking order/Non-speaking order To The Additional District Court No.3, Dharapuram, Tirupur District. http://www.judis.nic.in 3 ABDUL QUDDHOSE, J.
pam C.R.P.(PD)No.2077 of 2013 and M.P.No.1 of 2013 29.11.2018 http://www.judis.nic.in