Madras High Court
Radha vs The Chairman on 3 August, 2021
M.P.No.1 of 2012
in
W.A.Sr.No.83675 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.08.2021
CORAM
THE HONOURABLE Mrs.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE Mr.JUSTICE KRISHNAN RAMASAMY
M.P.No.1 of 2012
in W.A.Sr.No.83675 of 2012
Radha .. Appellant
Vs.
1.The Chairman,
Nuclear Power Corporation of India Ltd.,
(A Government of India Enterprises),
4th Floor, Belapur Bhavan,
Plot No.6, Sector - 11,
Belapur CBD, Navi Mumbai - 400 614.
2.The Senior Manager (HR),
Nuclear Power Corporation of India Ltd.,
(A Government of India Enterprises),
Madras Atomic Power Station,
Kalpakkam, Kalpakkam District,
Tamil Nadu - 603 102 .. Respondents
***
Prayer in M.P.No.1 of 2012 in W.A.Sr.No.83675 of 2012: Miscellaneous
Petition filed under Section 5 of Limitation Act to condone the delay of 348
days in preferring the appeal against the order dated 19.08.2011 passed in
W.P.No.6885 of 2009.
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M.P.No.1 of 2012
in
W.A.Sr.No.83675 of 2012
Prayer in W.A.SR.No.75632 of 2012: Writ Appeal filed under Clause 15 of
Letters Patent praying to set aside the impugned order dated 19.08.2011
passed in W.P.No.6885 of 2009 by the learned Judge.
***
For Appellant : Mr.M.Christopher - No Appearance
For Respondents : Mr.V.Vijayshankar
JUDGMENT
(Judgment of Court was delivered by PUSHPA SATHYANARAYANA, J.)
M.P.No.1 of 2012 is filed to condone the delay of 348 days in
preferring the above Writ Appeal against the order dated 19.08.2011 made in
W.P.No.6885 of 2009.
2. No representation for the appellant. Learned counsel for the
respondents is present.
3. When the matter came up for hearing on 27.07.2021, there was no
representation for the appellant. Hence, the matter was directed to be listed on
03.08.2021 under the caption 'for dismissal'.
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M.P.No.1 of 2012
in
W.A.Sr.No.83675 of 2012
4. Today (03.08.2021), when the matter is called, there is no
representation for the petitioner/appellant either in person or through counsel.
Hence, the petition filed for condonation of delay is dismissed for
non prosecution. Consequently, the Writ Appeal is rejected at the S.R. stage
itself. No costs.
[P.S.N. J.] [K.R. J.]
03.08.2021
Index : Yes/No
Internet : Yes/No
srn
To
1.The Chairman,
Nuclear Power Corporation of India Ltd.,
(A Government of India Enterprises),
4th Floor, Belapur Bhavan,
Plot No.6, Sector - 11,
Belapur CBD, Navi Mumbai - 400 614.
2.The Senior Manager (HR),
Nuclear Power Corporation of India Ltd.,
(A Government of India Enterprises),
Madras Atomic Power Station,
Kalpakkam, Kalpakkam District,
Tamil Nadu - 603 102
Page 3/4
https://www.mhc.tn.gov.in/judis/
M.P.No.1 of 2012
in
W.A.Sr.No.83675 of 2012
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
srn
M.P.No.1 of 2012
in
W.A.Sr.No.83675 of 2012
03.08.2021
Page 4/4
https://www.mhc.tn.gov.in/judis/
