SUBHIKSHA TRADING SERVICES LTD Vs. V SUMITRA

JUDGEMENT

(1.) THESE two civil revision petitions are filed against the order dated 11.8.2011 passed by the VII Judge, Court of Small Causes, (Appellate Authority) Chennai in M.P.Nos. 377 and 378 of 2011 in RCA Nos. 371 and 372 of 2011 respectively, which were filed against the order and decree dated 10.12.2010 passed by the learned XV Judge, Court of Small Causes (Rent Controller) in M.P.Nos. 63 and 64 of 2010 in RCOP Nos. 1008 and 1009 of 2009 respectively.

(2.) THESE two civil revision petitions are filed challenging the interim orders passed by the Rent Control Appellate Authority in M.P.Nos. 377 and 378 of 2011 in RCA Nos.371 and 372 of 2011 and the order in M.P.No. 377 of 2011 reads as follows:-

(3.) SINCE the proceedings in the RCOP Nos. 1008 and 1009 of 2009 were stopped and the revision petitioners failed to comply with the conditional order, the following orders were passed in RCOP Nos. 1008 and 1009 of 2009.