MAHINDRA WORLD CITY DEVELOPERS LTD Vs. POWNAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition is filed under Article 227 of Constitution of India, against the Order dated 15.11.2007 passed in I.A.No.682 of 2007 in L.A.O.P.No.52 of 2002 on the file of the Additional District Judge, Fast Track Court I, Chengalpattu.THIS Civil Revision petition is directed against the order of the Additional District Judge, Fast Track Court I, Chengalpattu passed in I.A.No.682 of 2007 in L.A.O.P.No.52 of 2002.

(2.) THE second respondent in L.A.O.P.No.52 of 2002 is the revision petitioner.

(3.) THIS court on 27.02.2008 ordered notice regarding admission and granted an order of interim stay.