A.Dayalan vs The Deputy Superintendent Of ...
2021 Latest Caselaw 2325 Mad

                                                                         C.M.A.No.113 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 02.02.2021

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.A.No.113 of 2021

                     A.Dayalan                                            ..Appellant

                                                       Vs.

                     1.The Deputy Superintendent of Police,
                       EOW II Headquarters,
                       Government Estate, Chennai – 600 002.

                     2.The Competent Authority,
                       Additional Commissioner for Land
                       Administration,
                       Chepauk, Chennai – 600 005.

                     3.Mugundan

                     4.The Tamil Nadu Housing Board,
                       represented by its Chairman,
                       Nandanam, Chennai – 600 035.                       ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Section 11 of TNPID
                     Act, against the order passed by the Special Court constituted under
                     Tamil Nadu Protection of Interests of Depositors (in Financial
                     Establishments) Act (TNPID Act) 1997 in O.A.No.16/2006 dated
                     28.10.2009.



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                                                                              C.M.A.No.113 of 2021




                                     For Appellant     : No appearance

                                     For Respondents : Mr.S.Jaganathan
                                                       Government Advocate(CS)
                                                           [For R1 & R2]
                                                       R1 – No appearance
                                                       R3 – No such person



                                                JUDGMENT

When the matter was listed for hearing on 25.01.2021, none

appeared on behalf of the appellant. Thus, this Court passed an order,

directing the Registry to list the matter on 29.01.2021 under the caption

“For Dismissal”.

2. On 29.01.2021, when the matter was called, there was also no

representation on behalf of the appellant. In order to give one more

opportunity, this Court once again passed an order, directing the

Registry to list this matter under the caption “For Dismissal” on

02.02.2021.

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

C.M.A.No.113 of 2021

3. When the matter is taken up for hearing today i.e., on

02.02.2021, none appeared for the appellant. Thus, it is evident that the

appellant is not interested in pursuing the matter. Accordingly, the Civil

Miscellaneous Appeal in C.M.A.No.113 of 2021 stands dismissed for

non-prosecution. No costs.

02.02.2021

kak Index: Yes/No

To

1.The Deputy Superintendent of Police, EOW II Headquarters, Government Estate, Chennai – 600 002.

2.The Competent Authority, Additional Commissioner for Land Administration, Chepauk, Chennai – 600 005.

3.The Tamil Nadu Housing Board, represented by its Chairman, Nandanam, Chennai – 600 035.

4.The Sub-Assistant Registrar, A.E.Section, High Court of Madras.

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

C.M.A.No.113 of 2021

S.M.SUBRAMANIAM, J.

kak

C.M.A.No.113 of 2021

02.02.2021

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