G.Annapoorani vs V.Rajeswari
2021 Latest Caselaw 1528 Mad

                                                                                 CRP.PD.No.1964 of 2016


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 22.01.2021

                                                       CORAM

                                   THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                CRP.PD.No.1964 of 2016
                                               and CMP.No.16205 of 2016

                    1.G.Annapoorani
                    2.Kasturi
                    3.Aravindha Lochani                                       ..Petitioners
                                                           Vs.
                    V.Rajeswari                                           ..Respondent


                    PRAYER:
                         The Civil Revision Petition is filed under Article 227 of the

                    Constitution of India against the judgment and decree passed in

                    IA.No.14456 of 2015 in OS.No.5789 of 2015 dated 18.04.2016 on the

                    file of the XVIII Addl. City Civil Court, Chennai and to set aside the

                    same.

                                         For Petitioners     : No Appearance

                                         For Respondent      : M/s.L.Sai Reka

                                                       ORDER

This Civil Revision Petition is filed against the judgment and

decree passed in IA.No.14456 of 2015 in OS.No.5789 of 2015 dated

18.04.2016 on the file of the XVIII Addl. City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis/ CRP.PD.No.1964 of 2016

2. When the matter was listed on 20.01.2021, there was no

representation on behalf of the petitioners. Therefore, the matter was

ordered to be listed on 22.01.2021 under the caption “for dismissal”.

Even today i.e. 22.01.2021, no one appeared on behalf of the

petitioners.

3. Therefore, the civil revision petition is dismissed for

non prosecution. Consequently, connected miscellaneous petition is

closed. No order as to costs.

22.01.2021 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No lok

https://www.mhc.tn.gov.in/judis/ CRP.PD.No.1964 of 2016

To

The XVIII Addl. City Civil Court, Chennai

https://www.mhc.tn.gov.in/judis/ CRP.PD.No.1964 of 2016

G.K.ILANTHIRAIYAN,J.

lok

CRP.PD.No.1964 of 2016

22.01.2021

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