RAMASAMY NATTAR Vs. RAJENDRAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed praying that this Court may be pleased to direct the learned District Munsif, Perambalur to dispose of the interlocutory application, in I.A.No.335 of 2009, in O.S.No.145 of 2009, as expeditiously as possible.

(2.) ON 24.03.2010, this Court had ordered issuance of notice to the respondent, regarding admission, returnable in two weeks. Service of private notice had also been permitted.