PERIYASAMY GOUNDER Vs. THANGARASU

JUDGEMENT

(1.) THIS Civil Revision Petition is filed under Article 227 of Constitution of India, against the order dated 1.12.2008 passed in I.A.No.146 of 2008 in A.S.No,42 of 2007 on the file of the Additional District Court-cum-Fast Track Court No,4, Bhavani.) The order passed in I.A.No.146 of 2008 in A.S.No,42 of 2007 is under challenge in this revision.

(2.) HEARD the learned counsel appearing for the revision petitioners.

(3.) IN fine, this civil revision petition is dismissed before admission. The learned Appellate Judge is directed to dispose of A.S.No,42 of 2007 within a period of three weeks from the date of receipt of a copy of this order. No costs. Consequently, connected M.P.No.1 of 2009 is also dismissed.