P. Kasthuri vs Mallika
2021 Latest Caselaw 24276 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 09.12.2021

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                              A.S.No.382 of 2015

                 1.P. Kasthuri
                 2. Aboorvammal (died)
                 (Memo filed on 01.10.2021 in SR.No.30583,
                  recorded, vide court order dated 21.10.2021,
                  1st appellant (P. Kasthuri) and 1st respondent (Mallika),
                 L.Rs of the deceased 2nd appellant vide court order
                 dated 21.10.2021 made in AS.No.382 of 2015.                   ... Appellants
                                                          -vs-
                 1.Mallika
                 2.The Special Thasildhar(No.4)
                    Land Acquisition,
                    Neyveli – 2.

                 3. The Chairman/Managing Director,
                    Neyveli Lignite Corporation,
                    Neyveli – 1.                                              ...Respondents



                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Fair and decreetal order passed in

                 LAOP.No.568 of 2013 dated 13.02.2015 on the file of the Special Sub Court

                 for Land Acquisition Cases, Cuddalore.



                 1/4
https://www.mhc.tn.gov.in/judis
                                          For Appellants   : No appearance

                                           For Respondents: Mr.B.Tamil Nidhi
                                                            Additional Government Pleader for R2
                                                            No appearance for R1 & R3

                                                 JUDGMENT

When this appeal came up for hearing on 08.12.2021, the learned

counsel for the appellants reported “no instructions” from the appellants.

Hence, the Registry was directed to remove the name of the learned counsel for

the appellants and print the name of the appellants and post this matter today

under the caption, “for dismissal” and accordingly, it is listed today.

2. Even today i.e., on 09.12.2021, though the name of the appellants are

printed in the cause-list, they are not present. Hence, this appeal is dismissed

for non-prosecution.

                                                                                  09.12.2021


                 Internet         : Yes / No
                 Index            : Yes / No
                 gv

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

1.The Special Thasildhar(No.4) Land Acquisition, Neyveli – 2.

2. The Chairman/Managing Director, Neyveli Lignite Corporation, Neyveli – 1.

3. The Section Officer, VR Section, High Court, Madras

A.A.NAKKIRAN, J.

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

A.S.No.382 of 2015

09.12.2021

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