T.K.Shanthi vs Canara Bank
2021 Latest Caselaw 24946 Mad

                                                                        A.S.No.671 of 2005



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 17.12.2021

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                 A.S.No.671 of 2005

                 T.K.Shanthi                                           ... Appellant
                                                        -vs-
                 1.Canara Bank
                   rep. By its Senior Manager,
                   Old No.787, Mount Road,
                   Chennai – 600 002.

                 2.M/s.D.S.International
                   Rep. By its Sole Proprietor
                   Dalip Sehgal
                   5, Mathuram 5th Avenue,
                   Besant Nagar,
                   Chennai – 600 090.

                 3.Dalip Sehgal,
                   5/1, Ballavan Singh,
                   B-2-B, 281 Janakpuri,
                   New Delhi – 110 058.

                 4.Savitha Sehgal

                 5.Shri Madan Kapila

                 6.M.S.Raju                                           ... Respondents
                 (The respondents 2 to 6 are impleaded
                 as formal parties and no notice is
                  necessary for the respondents 2 to 6)


                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                      A.S.No.671 of 2005




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

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.12411 of 1996 dated 26.09.2003 on the file of the Learned VII

                 Additional Judge, City Civil Court, Chennai.


                                         For Appellant     : No appearance

                                          For Respondents: No appearance for R1
                                                           Respondents 2 to 5 set exparte
                                                           Not ready notice for R6.

                                                     JUDGMENT

When this appeal came up for hearing on 16.12.2021, there was no

representation for the appellant as well as for the respondents and hence, the

Registry was directed to post this matter under the caption, “for dismissal”

today and accordingly, it is listed today.

2. Even today i.e., on 17.12.2021, there is no representation for both the

appellant as well as for the respondents. Hence, this appeal is dismissed for

non-prosecution.

gv 17.12.2021

https://www.mhc.tn.gov.in/judis A.S.No.671 of 2005

To:

1.The Learned VII Additional Judge, City Civil Court, Chennai.

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

https://www.mhc.tn.gov.in/judis A.S.No.671 of 2005

A.A.NAKKIRAN, J.

gv

A.S.No.671 of 2005

17.12.2021

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