Bharat Petroleum Corporation Ltd vs V. Prabakar Reddy
2021 Latest Caselaw 17112 Mad

                                                                                  SA No.1361 of 2004

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.08.2021

                                                            CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                   SA No.1361 of 2004
                                                          and
                                                  CMP No.10634 of 2004


                     Bharat Petroleum Corporation Ltd.,
                     rep. by Territory Manager,
                     previously rep. by
                            Senior Divisional Manager *              ...   Appellant

                     *Cause Title accepted as per order of
                          Court dated 20.06.2003 made
                          in CMP No.5717 of 2003

                                                   versus
                     1. V. Prabakar Reddy
                     2. V. Sudhakar Reddy                            ...   Respondents

                                   Second Appeal filed under Section 100 of Civil Procedure Code
                     against the decree and judgment passed in A.S. No.9 of 2001 on
                     27.03.2002 by the learned Subordinate Judge of Ponneri modifying the
                     decree and judgment passed by the learned District Munsif of
                     Thirvottriyur in O.S. No.613 of 1997 on 27.04.2001.




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                                                                                      SA No.1361 of 2004

                        For Appellant                         : Mr.P.G. Padmanabhan
                        For Respondents                       : Not ready in notice
                                                                     reg. R1 & R2


                                                     JUDGMENT

(Heard Video Conference)

This Court by its earlier order dated 29.07.2021 made it clear that

if steps are not taken to serve the notice on the respondents before the

next hearing date, the Second Appeal shall stand automatically dismissed

for non prosecution.

2. Till date, steps have not been taken to serve the notice on the

respondents as directed by this Court in its earlier order dated

29.07.2021. Since steps have not been taken, this Second Appeal is

dismissed for non prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

19.08.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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

SA No.1361 of 2004

To

1. The Subordinate Judge, Ponneri.

2. The District Munsif, Thirvottriyur.

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

SA No.1361 of 2004

ABDUL QUDDHOSE, J.

vsi2

SA No.1361 of 2004

19.08.2021

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