Smt.Kavitha Balaram vs Smt.Sita Bai
2021 Latest Caselaw 2676 Mad

                                                                                 M.P.No.2 of 2014 in
                                                                           C.M.A.SR.No.8728 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 04.02.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                   M.P.No.2 of 2014
                                                         in
                                               C.M.A.SR.No.8728 of 2013

                     Smt.Kavitha Balaram                                        ..Petitioner

                                                          Vs.
                     1.Smt.Sita Bai
                     2.The Revenue Divisional Office,
                       Tambaram,
                       Kancheepuram District.                                   ..Respondents

                     Prayer : This Miscellaneous Petition filed under Section 5 of Limitation
                     Act, to condone the delay of 349 days in filing the appeal.

                                      For Petitioner    : No appearance
                                      For Respondent    : Mr.T.M.Pappiah
                                                         Special Government Pleader
                                                JUDGMENT

When the matter was listed for hearing on 29.01.2021, none

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

directing the Registry to list the matter on 02.02.2021 under the caption

“For Dismissal”.

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

M.P.No.2 of 2014 in C.M.A.SR.No.8728 of 2013

S.M.SUBRAMANIAM, J.

kak

2. On 02.02.2021, when the matter was called, there was also no

representation on behalf of the petitioner. 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

04.02.2021.

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

04.02.2021, none appeared for the petitioner. Thus, it is evident that the

petitioner is not interested in pursuing the matter. Accordingly, the

Miscellaneous Petition in M.P.No.2 of 2014 stands dismissed for non-

prosecution. Consequently, C.M.A.SR.No.8728 of 2013 is rejected as

the SR Stage itself. No costs.

04.02.2021

kak Index: Yes/No

To

The Sub-Assistant Registrar, A.E.Section, High Court of Madras. https://www.mhc.tn.gov.in/judis/

M.P.No.2 of 2014 in C.M.A.SR.No.8728 of 2013