N VENKATESAN Vs. K NARAYANASAMY

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed, against the order, dated 09.10.2009, made in I.A.No.18445 of 2009, in O.S.No.2780 of 2007, on the file of the II Asst.City Civil Court, Chennai.

(2.) THE main contention of the learned counsel for the petitioner is that the order, dated 09.10.2009, made in I.A.No.18445 of 2009, in O.S.No.2780 of 2007, has been passed by the learned II Asst.City Civil Court Judge, without issuing notice to the petitioner and without giving him an opportunity of being heard.

(3.) THIS Civil Revision Petition is ordered accordingly. As the learned counsels appearing for the petitioner, as well as the respondents, in the present Civil Revision Petition, had stated that the suit, in O.S.No.2780 of 2007, is at a part-heard stage, the learned II Assistant City Civil Court Judge is directed to dispose of the suit, as expeditiously as possible.