P.Natarajan vs The Deputy Registrar Of ...
2021 Latest Caselaw 10677 Mad

                                                                               W.A.No.233 of 2020


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 26.04.2021

                                                         CORAM :

                                    THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                     AND
                                      THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                     W.A.No.233 of 2020
                                                   & CMP No.3740 of 2020

                     P.Natarajan                                              ..Appellant

                                                            Vs

                     1.The Deputy Registrar of Co-operative
                        Societies (Housing),
                      Pondy Main Road, Cuddalore,
                      Cuddalore District.

                     2.The President,
                      S.A.H.S.G., 46, Thanthai Periyar Transport
                        Corporation Employees Co-operative Housing Society,
                      Trichy Main Road, Villupuram,
                      Villupuram District.                              ..Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 24.09.2019 passed in W.P.No.17569 of 2019.



                                   For Appellant      : No appearance

                                   For Respondents    : Mr.L.P.Shanmughasundaram,
                                                        Special Government Pleader


                     Page 1 of 3




https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.233 of 2020




                                                     JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

When the writ appeal has been called for in the forenoon

twice and thereafter in the afternoon, there is continued absence on

behalf of the appellant. Hence, the writ appeal is dismissed for non

prosecution. No costs. Consequently, connected C.M.P.No.3740 of

2020 is also dismissed.

(M.M.S., J.) (R.N.M., J.) 26.04.2021 Internet : Yes/No raa

To:

The Deputy Registrar of Co-operative Societies (Housing), Pondy Main Road, Cuddalore, Cuddalore District.

https://www.mhc.tn.gov.in/judis/ W.A.No.233 of 2020

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(raa)

W.A.No.233 of 2020

26.04.2021

https://www.mhc.tn.gov.in/judis/