Madras High Court
V.N.Devadoss vs J.Ravikumar on 19 May, 2021
Author: Anita Sumanth
Bench: Anita Sumanth, Senthilkumar Ramamoorthy
O.S.A.NO.216 of 2021 and
C.M.P.Nos.8839 to 8841 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.05.2021
CORAM
The Hon'ble DR. JUSTICE ANITA SUMANTH
and
The Hon'ble Mr.Justice SENTHILKUMAR RAMAMOORTHY
O.S.A.No. 216 of 2021
and
C.M.P.Nos.8839 to 8841 of 2021
1. V.N.Devadoss
2. N.Baskar
3. B.Baskaran
4. D.Padma ...Appellants
Vs.
J.Ravikumar ... Respondent
PRAYER:
Original Side Appeal filed under Clause 15 of the Letters Patent,
1865 and order 36 Rules 1 of the O.S. Rules, to set aside the order dated
16.04.2021 passed in O.A.No.255 of 2020 in C.S.No.162 of 2020 and allow
the OSA.
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https://www.mhc.tn.gov.in/judis/
O.S.A.NO.216 of 2021 and
C.M.P.Nos.8839 to 8841 of 2021
For Appellants : Mr.P.R.Raman, Standing Counsel
for Mr. C.Seethapathy
JUDGMENT
(Judgment of the Court was delivered by DR. JUSTICE ANITA SUMANTH, J.) There is no appearance for the caveator.
2. Notice to the respondent through Court as well as privately, returnable by 16.06.2021.
3. There shall be an order of interim stay of the direction at paragraph 34 of the impugned order.
4. List on 16.06.2021.
(A.S.M,J.) (S.K.R.,J.)
19.05.2021
at/pam
Index : Yes/No
2/3
https://www.mhc.tn.gov.in/judis/ O.S.A.NO.216 of 2021 and C.M.P.Nos.8839 to 8841 of 2021 ANITA SUMANTH,J., and SENTHILKUMAR RAMAMOORTHY,J., at/pam O.S.A.No.216 of 2021 and C.M.P.Nos.8839 to 8841 of 2021 19.05.2021 3/3 https://www.mhc.tn.gov.in/judis/