S.Muthupandi vs The General Manager
2021 Latest Caselaw 2171 Mad

                                                                              W.A.(MD)No.369 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 01.02.2021
                                                       CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                         AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                                W.A.(MD)No.369 of 2019


                      S.Muthupandi                                           :Appellant
                                                          Vs.
                      1.The General Manager,
                        Canara Bank
                        Circle Office,
                        Madurai.

                      2.The Manager,
                        Canara Bank
                        Koodankulam Branch
                        Thoothukudi District.                                : Respondents

                      PRAYER: Appeal filed under Clause 15 of the Letters Patent against the
                      order of this Court in W.P.(MD) No.195/2015 dated 22.11.2018.
                                  For Appellants           : No appearance
                                  For Respondents          : Mr.M.Muthukumaran for R1




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                                                                                W.A.(MD)No.369 of 2019


                                                     JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

On 27.01.2021, since there was no representation on behalf of the

appellant, the appeal was directed to be listed today (01.02.2021) under the

caption 'for dismissal'. Even though the appeal is listed under the caption

'for dismissal', today, neither the appellant nor the learned counsel for the

appellant is present to prosecute the appeal. Accordingly, the writ appeal is

dismissed for non prosecution. No costs.

[M.M.S., J.] & [S.A.I, J.] 01.02.2021 Index : Yes/No Internet : Yes RR

http://www.judis.nic.in W.A.(MD)No.369 of 2019

M.M.SUNDRESH, J AND S.ANANTHI, J

RR

Order made in W.A.(MD)No.369 of 2019

01.02.2021

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