Madras High Court
The Vellore District Cricket ... vs Nhk Cricket Club on 4 January, 2021
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
C.R.P.(PD)No.3356 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.01.2021
CORAM
THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN
C.R.P.(PD) No.3356 of 2015
and M.P.No.1 of 2015
The Vellore District Cricket Association,
Rep by its Honourary Secretary,
S.Sridharan, No.55/2,
Pillaiyar Koil Street,
Thottapalayam,
Vellore - 4. ... Petitioner
Vs.
1. NHK Cricket Club,
Rep by its Secretary,
S.Mohan, Ranipet.
2. Poineer Cricket Club
Rep. by its Secretary
S.Mohan, Arcot.
3. YMCA Cricket Club,
Rep. by its Secretary
S.Mohan, Arakkonam.
4. Unite Cricket Club,
Rep. by its Secretary
S.Ramachandran, Ranipet.
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C.R.P.(PD)No.3356 of 2015
5. United B Cricket Club,
Rep. by its Secretary
S.Ramachandran, Vellore.
6. BHEL RC Rep. by its Secretary
G. Panali, Ranipet.
7. Emerald Crime Club
Rep. by its Secretary
K.Saravanan, Ranipet.
8. Arakkonam Cricket Academy,
Rep by its Secretary
K.Jayakumar, Arakkonam.
9. Sputinic Cricket Club,
Rep. by its Secretary
M.Prakash, Arakkonam.
10. Arcot Cricket Club,
Rep by its Secretary
K.Nataraj, Arcot. ... Respondents
Prayer :- Civil Revision Petition is filed under Article 227 of the
Constitution of India, to set aside the order and decretal order passed by the
learned Sub Judge, Vellore made in I.A.No.162 of 2015 in C.M.A.No.10 of
2013 dated 08.07.2015.
For Petitioner : Mr.D.Rajagopal
For Respondents
For R1 to R10 : Mr.P.Satheesh Kumar.
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C.R.P.(PD)No.3356 of 2015
ORDER
This revision petition is directed against the fair and decretal order dated 08.07.2015 passed by the learned Sub Judge, Vellore, in I.A.No.162 of 2015 in C.M.A.No.10 of 2013, thereby restraining the petitioner from conducting league season for 2013-2014 and all other cricket activities.
2. The learned counsel appearing for the petitioner would submit that the matter has been settled between the parties.
4. Recording the said submission, this Civil Revision Petition is closed. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
04.01.2021 Internet : Yes Speaking order/Non-speaking order rts Page 3 of 4 https://www.mhc.tn.gov.in/judis/ C.R.P.(PD)No.3356 of 2015 G.K.ILANTHIRAIYAN, J.
rts To
1. The Sub Judge, Vellore.
2. The Section Officer, V.R. Section, Madras High Court, Chennai.
C.R.P.(PD) No.3356 of 2015 and M.P.No.1 of 201504.01.2021 Page 4 of 4 https://www.mhc.tn.gov.in/judis/