Poongavanam vs The Proprietor
2021 Latest Caselaw 2004 Mad

                                                                             C.M.A.No.433 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 29.01.2021

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.A.No.433 of 2013

                     Poongavanam                                              ..Appellant
                                                       Vs.
                     1.The Proprietor,
                       Thirumala Milk Products(P)Ltd.,
                       Kadivedu, Gudur,
                       Nellore District,
                       Andhra Pradesh.

                     2.The Manager,
                       Thirumala Milk Products(P) Ltd.,
                       Mettur Road,
                       Kadambur Road,
                       Sankarapuram Taluk,
                       Villupuram District.                               ..Respondents
                     Prayer : Civil Miscellaneous Appeal filed under 30 of the Workmen
                     Compensation Act, against the order dated 24.10.2012 (which is
                     received by the Appellant on 26.12.2012) made in W.C.No.38 of 2008
                     on the file of the Deputy Commissioner of Labour-I (Authority under
                     the Workmen Compensation Act) Chennai.
                                  For Appellant    : No appearance

                                                JUDGMENT

When the matter was listed for hearing on 21.01.2021, none

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

directing the Registry to list the matter on 25.01.2021 under the caption

“For Dismissal”.

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

C.M.A.No.433 of 2013

S.M.SUBRAMANIAM, J.

kak

2. On 25.01.2021, 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

29.01.2021.

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

01.02.2021, 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.433 of 2013 stands dismissed for

non-prosecution. No costs.

29.01.2021 kak Index:Yes

C.M.A.No.433 of 2013

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