Madras High Court
M/S.Gea Energy Systems India Ltd vs M/S.Jaitech Power House Pvt Ltd on 10 July, 2018
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :10.07.2018
CORAM :
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
C.R.P.(NPD)Nos.1093, 2335 of 2013 & 4062 of 2012
and
M.P.Nos.1 and 2 of 2013
&
M.P.No.1 of 2012
M/s.GEA Energy Systems India Ltd.,
GEA BGR Energy Systems India Ltd.,
No.443, Anna Salai,
Teynampet,
Chennai 18. ... Petitioner in all CRPs.
Vs
M/s.Jaitech Power House Pvt Ltd., Works
No.1, Facit Avenue
Lakshman Road,
Kandachavadi,
Chennai 96. ... Respondent in all CRPs.
PRAYER : CRP.No.1093 of 2013 filed under Section 115 of the Code of Civil Procedure, against the order and decree dated 10.10.2012 made in unnumbered EA.SR.No.32522 of 2012 in E.A.No.4491 of 2011 in EP.No.1262/2011, O.P.No.MSEFC/CR/17/2009 on the file of X Assistant City Civil Judge, Chennai.
PRAYER : CRP.No.2335 of 2013 filed under Section 115 of the Code of Civil Procedure, against the order and decree dated 04.07.2012 made in EP.No.1262/2011 in O.P.No.MSEFC/CR/17/2009 on the file of X Assistant City Civil Judge, Chennai.
PRAYER : CRP.No.4062 of 2012 filed under Section 115 of the Code of Civil Procedure, against the order and decree dated 25.06.2012 made in E.A.No.4491/2011 in E.P.No.1262/2011, on the file of X Assistant City Civil Judge, Chennai.
For Petitioner in all
CRPs. : Mr.D.Ravichander
For Respondent in all
CRPs. : Mr.N.Jayachander
C O M M O N O R D E R
The present Civil Revision Petitions have been preferred by the petitioner against the orders and decrees made in unnumbered EA.SR.No.32522 of 2012 in E.A.No.4491 of 2011 in EP.No.1262/2011, O.P.No.MSEFC/CR/17/2009 dated 10.10.2012, EP.No.1262/2011 in O.P.No.MSEFC/CR/17/2009 dated 04.07.2012 and E.A.No.4491/2011 in E.P.No.1262/2011 dated 25.06.2012 on the file of the learned X Assistant City Civil Judge, Chennai.
2. Heard Mr.D.Ravichander, the learned counsel for the petitioner and Mr.N.Jayachander, the learned counsel for the respondent.
3. The learned counsel for the petitioner in all Civil Revision Petitions has submitted that the Civil Revision Petitions have been filed against the order passed in EA.SR.No.32522 of 2012 in E.A.No.4491 of 2011 in EP.No.1262/2011, O.P.No.MSEFC/CR/17/2009, EP.No.1262/2011 in O.P.No.MSEFC/CR/17/ 2009 and E.A.No.4491/2011 in E.P.No.1262/2011. The learned counsel for the petitioner submitted that the main E.P.No.1262 of 2011 was terminated.
4. Since main E.P.No.1262 of 2011 was terminated, nothing survives for further adjudication in these Civil Revision Petitions.
5. Accordingly, these Civil Revision Petitions are dismissed as infructuous. Consequently, connected miscellaneous petitions are also closed. No costs.
10.07.2018 Index: Yes/No Internet: Yes/No Speaking Order/Non Speaking Order dna To The X Assistant City Civil Judge, Chennai.
KRISHNAN RAMASAMY, J dna C.R.P.(NPD)Nos.1093, 2335 of 2013 & 4062 of 2012 and M.P.Nos.1 and 2 of 2013 & M.P.No.1 of 2012 10.07.2018