M/S.I.K.Construction vs M/S.Satyam Educational Trust
2021 Latest Caselaw 14697 Mad

                                                                         C.R.P.(MD)No.997 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 22.07.2021

                                                       CORAM:

                                   THE HONOURABLE MRS.JUSTICE R.THARANI

                                                C.R.P.(MD)No.997 of 2017
                                                          and
                                               C.M.P.(MD)No.4480 of 2017

                   M/s.I.K.Construction,
                   Represented by its Proprietor I.Kezhson, ... Petitioner / Appellant /
                                                                    Decree holder / Plaintiff

                                                      Vs.
                   1.M/s.Satyam Educational Trust,
                      Rep. by its Chairman A.Thinagar          ... 1st Respondent / Respondent /
                                                                Judgment Debtor / Defendant
                   2.The Director of Technical Education,
                       Directorate of Technical Education,
                      Chennai – 600 025.
                   3.The Adi-Dravidar Welfare Department,
                      Rep. by its Secretary,
                      Chepauk, Chennai – 600 005.            ... Respondent 2 and 3 / Garnishees


                   Prayer: Civil Revision Petition filed under Section 115 of the Code of Civil
                   Procedure, against the order dated 18.04.2017 passed in Unnumbered E.A.
                   (SR)No.1860 of 2017 in E.P.No.1 of 2017 in O.S.No.124 of 2012 on the
                   file of the District Judge, Kanyakumari District.

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https://www.mhc.tn.gov.in/judis/
                                                                              C.R.P.(MD)No.997 of 2017

                                    For Petitioner      : Mr.P.Puhazh Gandhi
                                    For R1              : Mr.C.Jeganathan
                                                          for M/s.Veera Associates
                                    For R2 and R3       : Mr.S.Saravanan
                                                           Government Advocate
                                                        ORDER

The learned counsel for the respondents ready for arguments and

the learned counsel for the revision petitioners not ready for arguments.

2.This petition is pending from the year 2017, ie., for the past five

years. This matter is placed before me on 19.04.2021, 29.04.2021,

14.06.2021, 21.06.2021, 28.06.2021, but, the learned revision petitioner not

ready for arguments. Hence, the matter is posted today (22.07.2021) “for

arguments” “finally”. Even today, the learned counsel for the revision

petitioner not ready for arguments. There is no use in keeping the revision

pending any further.

3.Hence, this Civil Revision Petition is dismissed for default. No

costs. Consequently, connected Miscellaneous Petition is closed.

22.07.2021 Ls

https://www.mhc.tn.gov.in/judis/ C.R.P.(MD)No.997 of 2017

To

1.The District Judge, Kanyakumari District.

2.The Director of Technical Education, Directorate of Technical Education, Chennai – 600 025.

3.The Secretary, Adi-Dravidar Welfare Department, Chepauk, Chennai – 600 005.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.R.P.(MD)No.997 of 2017

R.THARANI.,J.

Ls

C.R.P(MD)No.997 of 2017

22.07.2021

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