ARUNAI FINANCIERS THIRUVANNAMALAI Vs. G SUBRAMANI

JUDGEMENT

(1.) EARLIER this Court by its order dated 24.11.2009 has directed the Registrar(Judicial), to call for the report from the learned Principal Subordinate Judge, Thiruvannamalai as to whether the revision petitioner/tenant has deposited a sum of Rs.16,930/- on or before 30.4.2004 as per the order passed by this Court in C.R.P.NPD No,3924 of 2001 dated 5.4.2004 and also to find out the present status of O.S.No,79 of 1994 on the file of the learned Principal Subordinate Judge, Thiruvannamalai and to submit the said report within a week from now before this Court and that the report can be obtained and also it has been made clear that the said report can be obtained through fax and also by Special Messenger and further the matter has been directed to be posted on 2.12.2009.

(2.) ACCORDINGLY, the Registrar(Judicial) has sent a communication dated 24.11.2009 through fax to the learned Principal Subordinate Judge, Thiruvannamalai in the matter in issue and the learned Principal Subordinate Judge, Thiruvannamalai in his letter dated 30.11.2009 has informed the Registry that 'the revision petitioner has not deposited the sum of Rs.16,930/- as per the direction of the High Court, till this date etc.'