The New India Assurance Company ... vs Johal Carriers Pvt.
2021 Latest Caselaw 1704 Mad

                                                                              C.M.A.No.68 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.01.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.A.No.68 of 2017
                                                         and
                                                 C.M.P.No.572 of 2017

                     The New India Assurance Company Ltd.,
                     Third Party Claims Division,
                     No.45, Moore Street, Chennai – 600 001                   ..Appellant

                                                          Vs.
                     1.Johal Carriers Pvt., Ltd.,
                       34/2, Ennore Highway,
                       Thiruvotriyur, Chennai – 19.
                     2.Tmt.R.Jothilakshmi
                     3.Minor R.Pavithra
                     4.Minor R.Bharat
                     5.Tmt.P.Poongani
                     6.Thiru.P.Poongodi Perumal @ Perumal
                     R2 represents R3 & R4                                ..Respondents
                     Prayer : Civil Miscellaneous Appeal filed under Section 30(a) of the
                     Employees Compensation Act, against the order dated 03.11.2014
                     passed in E.C.No.52/2012 by the learned Deputy Commissioner of
                     Labour-II, 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.68 of 2017

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.68 of 2017 stands dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

25.01.2021

kak Index: Yes/No To

1.The Deputy Commissioner of Labour-II, Chennai.

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

C.M.A.No.68 of 2017 https://www.mhc.tn.gov.in/judis/