ARUN MALHOTRA Vs. RAMANIYAM REAL ESTATES PVT LTD.

JUDGEMENT

(1.) The petitioners are the defendants in a suit filed for permanent injunction by the first respondent herein in O.S.No.3300 of 2023 before the V Assistant City Civil Court, Chennai.

(2.) The said suit has been filed by the first respondent as against the official respondents 2 and 3/ defendants 1 and 2 and private defendants 3 to 5 /revision petitioners herein. The relief sought for in the suit is as follows:-

(3.) The first respondent/plaintiff despite service of notice in the above revision, has not come forward either in person or through counsel. Mr.D.Gopal, learned Government Advocate takes notice for the official respondents/respondents 2 and 3 and the first respondent is called absent and set exparte. I have proceeded to hear the learned counsel for the revision petitioners.