J.Thenmozhi Nirmala vs The State Transport Appellate ...
2021 Latest Caselaw 13833 Mad

                                                                           W.A.No.3528 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 12.07.2021

                                                         CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and.
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                 W.A.No.3528 of 2019
                                         and C.M.P.Nos.22635 & 22636 of 2019

                     K.M.Jeyaraj(Deceased)

                     1.J.Thenmozhi Nirmala
                     2.J.Rajasekar
                     3.J.Chinnasamy
                     (cause title accepted vide order
                     dated 01.10.2019 made in
                     CMP no.21316/19 in WA SR.No.121713/19)                       .. Appellant

                                                          Vs

                     1.The State Transport Appellate Tribunal,
                       Chennai.

                     2.The Regional Transport Authority,
                       Coimbatore.

                     3.The Tamil Nadu State Transport
                        Corporation Limited,
                       Coimbatore.                                             .. Respondents

                          Appeal filed under Clause 15 of Letters Patent against the order
                     dated 28.01.2019 made in W.P.No.5142 of 2017.

                               For Appellant         :     No appearance

                               For Respondents       :     Mr.John J Raja Singh
                                                           Government Counsel

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                           W.A.No.3528 of 2019



                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.) Challenging the order dated 28.01.2019 made in W.P.No.5142 of

2017, the present appeal has been filed.

2. When the matter was taken up for hearing on 28.08.2021,

there was no representation on behalf of the appellant and the matter

was directed to be listed on 12.07.2021. Even today, there is no

representation on behalf of the appellant and hence this writ appeal is

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petitions are closed.

(M.M.S., J.) (R.N.M., J.) 12.07.2021 Index:Yes/No mmi/ssm

To

1.The State Transport Appellate Tribunal, Chennai.

2.The Regional Transport Authority, Coimbatore.

3.The Tamil Nadu State Transport, Corporation Limited, Coimbatore.

https://www.mhc.tn.gov.in/judis/ W.A.No.3528 of 2019

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.3528 of 2019

12.07.2021

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