K.P.Palanisamy vs K.P.Kandasamy
2021 Latest Caselaw 4398 Mad

                                                                                   C.R.P(PD).No.3340 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.02.2021

                                                         CORAM

                                   THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                C.R.P.(PD)No.3340 of 2018
                                                          and
                                                 C.M.P.No.18941 of 2018


                  K.P.Palanisamy                                                   .... Petitioner

                                                             Vs

                  1. K.P.Kandasamy

                  2. The State rep. By
                     District Collector,
                     Perundurai Road,
                     Eode District – 11.

                  3. Tahsildar,
                     Kodumudi Taluk,
                     Erode District                                              ... Respondents

                            Civil Revision Petition filed under Article 227 of the Constitution of India,
                  to set aside the Judgment and decree dated 20.04.2016 made in I.A.No.43 of
                  2018 in O.S.No.152 of 2015 on the file of District Munsif cum Magistrate
                  Court, Kodumudi.



                  1/4


https://www.mhc.tn.gov.in/judis/
                                                                                C.R.P(PD).No.3340 of 2018

                                   For Petitioner    : No appearance

                                   For Respondent    : No appearance for R1
                                                       Mr.Y.T.Aravind Gosh,
                                                       Additional Government Pleader for R2 & R3


                                                        ORDER

When the matter was taken up for hearing on 09.02.2021, there was no

representation for the petitioner. Hence, the matter was directed to be listed

under the caption ' for dismissal'. Even today, when the matter is taken up, there

is no representation for the petitioner, which shows that the petitioner is not

interested in prosecuting the case.

2.Therefore, the Civil Revision Petition is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

19.02.2021

Index: Yes/No Internet:Yes/No

sr

https://www.mhc.tn.gov.in/judis/ C.R.P(PD).No.3340 of 2018

To:

1. The District Munsif cum Judicial Magistrate, Kodumudi

KRISHNAN RAMASAMY,J.

https://www.mhc.tn.gov.in/judis/ C.R.P(PD).No.3340 of 2018

sr

CRP (PD) No.3340 of 2018 and C.M.P.18941 of 2018

19.02.2021

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