Christ For Every Soul vs Young Men Christian Association on 11 July, 2018

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Madras High Court

Christ For Every Soul vs Young Men Christian Association on 11 July, 2018

Bench: P.Velmurugan

        

 

IN THE HIGH COURT OF JUDICATURE AT MADRAS 
Dated: 11.07.2018 
Coram: 
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
C.R.P.(NPD).No.535 of 2018
 and C.M.P.No.2852 of 2018

Christ for Every Soul
YMCA Vepery Compound
No.6/74, Ritherdon road, 
Vepery, Chennai  600 007.						... Petitioner
Vs. 

Young Men Christian Association,
Represented by their General Secretary,
YMCA Building,
No.223, N.S.C.Bose Road,
Chennai  600 001.			                   			       ... Respondent

Prayer: Civil Revision Petition is filed under Article 227 of the Constitution of India, praying to set aside the fair and decretal order dated 10.11.2017 in M.P.No.268 of 2017 in R.C.A.No.175 of 2016 on the file of IX Small Causes Court, Chennai.

       			For Petitioner  	: No appearance
			For Respondent	: Mr.V.Ayyadurai, Senior Counsel
						  for Mr.S.Dharmakkan



								       P.VELMURUGAN, J.,
											vum
 O R D E R

When the civil revision petition was taken up for hearing on 04.07.2018, there is no representation on behalf of the petitioner and hence the matter was directed to be listed on 11.07.2018.

2. Today, when the matter is taken up for hearing, there is no representation on behalf of the petitioner. Mr.V.Ayyadurai, learned Senior Counsel represented on behalf of Mr.S.Dharmakkan, learned counsel for the respondent.

3. Hence, the civil revision petition is dismissed for non prosecution. Consequently, connected Miscellaneous petition is closed. No costs. 11.07.2018 Index:Yes/No Speaking order / Non speaking order vum To The Principal District Court, Cuddalore.

C.R.P.(NPD).No.535 of 2018

and C.M.P.No.2852 of 2018

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