Madras High Court
S.Nagoor Hanifa vs S.Kannan on 22 June, 2018
Author: Anita Sumanth
Bench: Anita Sumanth
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.06.2018
CORAM
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
C.R.P.(NPD)No.939 of 2008
and
M.P(MD)No.1 of 2008
1.S.Nagoor Hanifa
2.S.Khader ... Petitioners/Respondents 2 & 3/
Respondents 2 & 3/Tenant
Vs.
1.S.Kannan
2.S.Selvaganesh
3.S.Ramasubbu
.. Respondents/Petitioners/Petitioners/Landlord
4.G.Kandha Krishnan
.. Respondents/1st Respondent / 1st Respondent /
Tenant
PRAYER : This Civil Revision Petition has been filed under Article 227 of the
Constitution of India, against the fair and decreetal order dated 30.04.2008
made in E.P.No.159 of 2007 in R.C.O.P.No.266 of 2004 on the file of
Additional District Munsif Court, Madurai Town.
!For Petitioners :Mr.V.Sundara Raj for
M/s.M.Asmal Associates
^For R-1 to R-3 :No Appearance
:ORDER
When the matter is called today, Mr.Sundara Raj, learned counsel appearing for the petitioners / tenants submitted that the landlord has taken possession of the property in question. The learned counsel also files a memo dated 22.06.2018 to the effect that he has no instructions to pursue this matter.
2. Recording the said submission, this Civil Revision Petition is closed as nothing survives further therein. No Costs. Consequently, connected Miscellaneous Petition is closed.
To The Additional District Munsif, The Additional District Munsif Court, Madurai Town.
.