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M.Muniraj vs G.Usha Rani
2021 Latest Caselaw 2982 Mad

Citation : 2021 Latest Caselaw 2982 Mad
Judgement Date : 8 February, 2021

Madras High Court
M.Muniraj vs G.Usha Rani on 8 February, 2021
                                                                               C.M.A.No.3491 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated : 08.02.2021

                                                          CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                 C.M.A.No.3491 of 2012

                                                  and M.P.No.1 of 2012

                   M.Muniraj

                                                                                      .. Appellant
                                                           Vs.
                   G.Usha Rani                                                    .. Respondent



                   PRAYER :           Civil Miscellaneous Appeal is filed under Order 47 of the
                   Guardian and Wards Act, 1890, praying against the fair and decreetal orders
                   dated 18.07.2012 passed in G.O.P.No.14 of 2010, on the file of the Principal
                   District Court, Dharmapuri.


                                          For Appellant     : No Appearance

                                          For Respondent    : No Appearance




                   1/2


https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.No.3491 of 2013



                                                                        T.V.THAMILSELVI,J.

                                                                                                ub

                                                  JUDGMENT

When the matter came up before this Court on 04.02.2021, there was

no representation for the appellant. Hence, it was adjourned i.e., 05.02.2021

under the caption 'for dismissal'. Even today, there is no representation for

the appellant. Hence, this Petition is dismissed for non prosecution.

Consequently, connected miscellaneous petition is closed.

08.02.2021

ub Index : Yes/No Speaking Order: Yes/No

C.M.A.No.3491 of 2012

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

 
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