M.Abdul Samad vs The Tamil Nadu Housing Board
2021 Latest Caselaw 1699 Mad

                                                                            C.M.A.No.3704 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.01.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No.3704 of 2014
                                                        and
                                                  M.P.No.1 of 2014

                     M.Abdul Samad                                            ..Appellant

                                                          Vs.
                     The Tamil Nadu Housing Board
                     Rep.by its the Executive Engineer & ADO,
                     Anna Nagar Division,
                     Thirumangalam, Chennai – 600 101                         ..Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1(u) of
                     C.P.C., against the judgment and decree in A.S.No.332 of 2011 passed
                     on 26.08.2013 on the file of the VII th Additional Judge, City Civil
                     Court, at Chennai has remanded back to the trial Court for further trial
                     by repealing the trial court judgment and decree passed on 27.01.2011 in
                     O.S.No.3036 of 2010 on the file of the XI th Assistant Judge, City Civil
                     Court, at Chennai.
                                      For Appellant     : No appearance
                                                      JUDGMENT

When the matter was listed for hearing on 19.01.2021, none

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

directing the Registry to list the matter on 21.01.2021 under the caption https://www.mhc.tn.gov.in/judis/

“For Dismissal”.

C.M.A.No.3704 of 2014

S.M.SUBRAMANIAM, J.

kak

2. On 21.01.2021, 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

25.01.2021.

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

25.01.2021, 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.3704 of 2014 stands dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

25.01.2021

kak Index: Yes/No To

1.The VII th Additional Judge, City Civil Court, Chennai.

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

https://www.mhc.tn.gov.in/judis/ C.M.A.No.3704 of 2014