Best Seller United India Private ... vs Deenul Huda
2021 Latest Caselaw 24174 Mad

                                                                                  A.S No.30 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  Dated : 08.12.2021
                                                           Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                      A.S No.30 of 2015


                     Best Seller United India Private Limited
                     a company incorporated under the Companies Act
                     By its Director Ranjit Dayal
                     S/o.Col Suresh Chand (Rtd)
                     having his place of business at
                     No.E.34, Panchila Park
                     New Delhi-17.                                  ... Appellant

                                                          Vs.


                     1.Deenul Huda
                     2.Jiavudeen
                     3.Fajila Begam                                         ... Respondents


                     Prayer :This First Appeal has been filed under Section 96 of CPC to set
                     aside the judgment and decree dated 07.02.2012 passed in O.S.No.9 of
                     2009 on the file of the District Judge, Nagapattinam.

                                      For Appellant       :     No Appearance

                                      For Respondents      : No Appearance




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                                                                              A.S No.30 of 2015


                                                                       A.A.NAKKIRAN, J.
                                                                                  uma
                                              JUDGMENT

When the above appeal was posted for hearing on

01.12.2021, the learned counsel for the appellant submitted that he has

no instructions from the appellant and hence, this Court directed the

Registry to print the name of the appellant and post the matter under the

caption "for dismissal" today. Even today, (08.12.2021) there is no

representation on behalf of the appellant. Hence, this First Appeal is

dismissed for non-prosecution. No costs.

08.12.2021

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order uma

To The District Judge Nagapattinam.

A.S No.30 of 2015

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