S.A.Mohamed Ali vs Naina Mohamed Periya Kuthuba
2021 Latest Caselaw 24086 Mad

                                                                       C.R.P.(NPD) (MD) No.1929 of 2001



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 07.12.2021

                                                    CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                        C.R.P.(NPD) (MD) No.1929 of 2001

                     S.A.Mohamed Ali                                   .. Petitioner

                                                         -vs-

                     Naina Mohamed Periya Kuthuba
                      Pallivasal, Kadayanallur,
                     Through Muthavalli,
                     O.M.S.Abdul Bazeeth Alim Sabhib,
                     Big Street, Kadayanallur,
                     Tirunelveli District.                             .. Respondent


                     Prayer :- Petition filed under Article 227 of the Constitution of India to

                     set aside the judgment and decree of the Wakf Tribunal (Principal

                     Subordinate Court), Tirunelveli dated 14.12.2000 in O.S.No.281 of 1998.


                                   For Petitioner   :      No appearane

                                   For Respondent   :      Mr.Niranjan S.Kumar


                                                        ******


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                                                                             C.R.P.(NPD) (MD) No.1929 of 2001



                                                            ORDER

On 01.12.2021, this Court had passed the following order:-

“In A.S.No.1024/1993, the learned counsel for the appellant had reported 'no instructions'. The appellant in A.S.No.1024/1993 is the revision petitioner in C.R.P.(NPD) (MD) No.1929 of 2001. Thereafter, notice has been sent to the appellant, who had been served on 08.03.2010. To date, none have entered appearance on behalf of the appellant and also none appeared for the revision petitioner.

Mr.Niranjan S.Kumar, learned counsel has entered appearance for the sole respondent by way of change of vakalat.

Post the matter on 07.12.2021 under the caption 'for dismissal'.”

2.The matter has been posted today under the caption 'for

dismissal'. Even today, there is no appearance on the side of the

petitioner. Therefore, this Civil Revision Petition is dismissed for

default. However, there shall be no order as to costs.

07.12.2021 abr

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https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.1929 of 2001

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

The Wakf Tribunal (Principal Subordinate Court), Tirunelveli

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https://www.mhc.tn.gov.in/judis C.R.P.(NPD) (MD) No.1929 of 2001

P.T.ASHA, J.

abr

C.R.P.(NPD) (MD) No.1929 of 2001

Dated: 07.12.2021

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