Madras High Court
K.Kannan vs Amutha on 28 April, 2023
Author: C.Saravanan
Bench: C.Saravanan
C.R.P(MD)No.1165 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.04.2023
CORAM
THE HON'BLE MR.JUSTICE C.SARAVANAN
C.R.P(MD)No.1165 of 2023
1.K.Kannan
2.K.Rajesh ... Petitioners/
Proposed Defendants 7 & 8
Vs.
1.Amutha
2.Chandra
3.Selvaraj
4.Kannan
5.Arumugam @ Gunasekaran
6.Karanthaimalai ...Respondents/Plaintiffs
7.Pooranathammal
8.Sakthivel
9.B.Muniyasamy
10.P.Chokkar
11.M.Balamurugan
12.Aa.Thangabalamurugan ...Respondents/
Defendants 1 to 6
https://www.mhc.tn.gov.in/judis
1/4
C.R.P(MD)No.1165 of 2023
PRAYER: Civil Revision Petition is filed under Article 227 of
Constitution of India, to direct the learned District Munsif Court, Melur
to dispose the Original Suit in O.S.No.26 of 2018 on the file of the
District Munsif Court, Melur in a time bound manner as fixed by this
Court.
For Petitioner : Mr.P.Banuprasath
ORDER
The present Civil Revision Petition has been filed for a direction to the District Munsif Court, Melur to dispose of the suit in O.S.No.26 of 2018.
2. The present Civil Revision Petition stands allowed at the time of admission without notice to the respondents as no adverse orders are proposed to be passed against the respondents by directing the District Munsif Court, Melur to dispose of the suit in O.S.No.26 of 2018 as expeditiously as possible preferably within a period of 9 months from the date of receipt of copy of the order. No costs.
28.04.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
sn
https://www.mhc.tn.gov.in/judis 2/4 C.R.P(MD)No.1165 of 2023 To
1.The District Munsif Court, Melur.
2.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 C.R.P(MD)No.1165 of 2023 C.SARAVANAN,J.
SN C.R.P(MD)No.1165 of 2023 28.04.2023 https://www.mhc.tn.gov.in/judis 4/4