R.Venkatesan vs P.Saravanan on 20 December, 2017

[Cites 1, Cited by 5]

Madras High Court

R.Venkatesan vs P.Saravanan on 20 December, 2017

Bench: V.M.Velumani

        

 

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  20.12.2017

CORAM:

THE HONOURABLE MS.JUSTICE V.M.VELUMANI

C.R.P.(PD)Nos.581 & 589 to 591 of 2015
& M.P.Nos.1 to 1 of 2015

R.Venkatesan
Proprietor of Vegetable shop
No.1, Bandy Venkatesa Naiken Street,
Triplicane, Chennai  - 600 005.		                  .. Petitioner in C.R.P.Nos.581 & 590/2015

S.Ramkumar
Proprietor, Sri Balaji Stores,
No.1, Bandy Venkatesa Naiken Street,
Triplicane, Chennai  600 005.				 .. Petitioner in C.R.P.Nos.589 &591/2015

		          		       Vs.

1.P.Saravanan
2.S.Kumutha		                                      .. Respondents in all C.R.Ps'


COMMON PRAYER: Civil Revision Petitions filed under Article 227 of the Constitution of India, against the fair and decretal orders dated 01.12.2014 made in M.P.Nos.633, 632, 634 & 635 of 2014 in R.C.O.P.Nos.146, 144, 147 & 140  of 2014 respectively on the file of the XIII Small Causes Court, Chennai.

			For Petitioner   	: No appearance 
			(in all C.R.Ps')

			For Respondents	: Mr.S.Sairaman



C O M M O N      O R D E R

When the matters were taken up for hearing on 19.12.2017, there was no representation on behalf of the petitioner in all the Civil Revision Petitions. Hence, the matters were directed to be posted today under the caption 'for dismissal'. Even today, there is no representation on behalf of the petitioners. Therefore, these Civil Revision Petitions are dismissed for default. No costs. Consequently, connected Miscellaneous Petitions are closed.

20.12.2017 gsa To The XIII Small Causes Judge, Chennai.

V.M.VELUMANI, J.

gsa C.R.P.(PD)Nos.581 & 589 to 591 of 2015 & M.P.Nos.1 to 1 of 2015 20.12.2017

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