M V SUBRAMANIYAM Vs. HOTEL SANMAN

JUDGEMENT

(1.) THE petitioner has filed this writ petition for quashing the order dated 19. 7. 2005 passed by the city Civil Court on I. A. I directing the petitioner to pay the admitted arrears of rent of Rs. 23,000/- and to continue to pay the admitted rent, failing which the defence of the defendant stands struck off.

(2.) AS required under Rule 3-b of the Writ Proceedings Rules 1977, as amended by Writ proceedings (II Amendment) Rules, 2005 the petitioner has given a synopsis. Office has raised an objection that in the synopsis events to be explained in brief but not the annexures, and returned the writ papers for compliance of office objections.

(3.) LEARNED Counsel appearing for the petitioner in reply to the said office objections requested the office to post the matter before Court for orders regarding office objections. Accordingly, the matter is listed before me for considering the validity of the objections raised by the office.