Crl.M.P.No.13011 of
2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.09.2022
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
Crl.M.P.No.13011 of 2022
and
Crl.R.C.SR.No.27021 of 2022
G.Tamilselvi .. Petitioner
.Vs.
V.Archana Rani .. Respondent
Criminal Miscellaneous Petition filed under Section 5 of the
Limitation Act, to condone the delay of 21 days in filing the above
Criminal Revision Case against the judgment passed in C.A.No.24 of
2017 on the file of the Principal Sessions Court, Tiruppur.
For Petitioner : Ms.Revathi Manivannan
ORDER
This Criminal Miscellaneous Petition has been filed to condone the delay of 21 days in filing the above Criminal Revision Case against the judgment dated 01.03.2022 passed in C.A.No.24 of 2017 on the file of the Principal Sessions Court, Tiruppur.
https://www.mhc.tn.gov.in/judis Page No.1/3 Crl.M.P.No.13011 of 2022
2. Though this Court ordered notice through Court and privately, the petitioner has not taken private notice and also not filed Affidavit of Service. Hence, this miscellaneous petition in Crl.M.P.No.13011 of 2022 is dismissed for default. Consequently, the Criminal Revision Case in Crl.R.C.Sr.No.27021 of 2022 stands rejected at the S.R. stage itself.
09.09.2022 ms Index: Yes/No Speaking Order/Non Speaking Order To The Principal Sessions Judge, Tiruppur.
https://www.mhc.tn.gov.in/judis Page No.2/3 Crl.M.P.No.13011 of 2022 P.VELMURUGAN, J.
ms Crl.M.P.No.13011 of 2022 and Crl.R.C.SR.No.27021 of 2022 09.09.2022 https://www.mhc.tn.gov.in/judis Page No.3/3