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Kothainayagi vs Soundararajan
2021 Latest Caselaw 11980 Mad

Citation : 2021 Latest Caselaw 11980 Mad
Judgement Date : 18 June, 2021

Madras High Court
Kothainayagi vs Soundararajan on 18 June, 2021
                                                                                     AS.No.94 of 2015


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18.06.2021

                                                          CORAM

                                   THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                 AS.No.94 of 2015 and
                                                   MP.No.1 of 2015

                    Kothainayagi                                                   ..Appellant
                                                           Vs.
                    Soundararajan                                              ..Respondent

                    PRAYER:
                         The First Appeal is filed under Section 96 of CPC to set aside the
                    judgment and decree of the Principal District Judge, Puducherry dated
                    18.09.2014 in OS.No.115 of 2012.
                                         For Petitioner      : No Appearance

                                         For Respondent      : No appearance


                                                          ORDER

This first appeal is filed to set aside the judgment and

decree of the Principal District Judge, Puducherry dated 18.09.2014 in

OS.No.115 of 2012.

2. When the matter was listed on 16.06.2021, there was no

representation on behalf of the appellant. On that day, the Registry

was directed to print the name of the respondent in the cause list and

https://www.mhc.tn.gov.in/judis/ AS.No.94 of 2015

the matter was ordered to be listed on 18.06.2021 under the caption

“for dismissal”. Even today i.e. 18.06.2021, no one appeared on behalf

of the appellant.

3. Therefore, the first appeal is dismissed for non prosecution.

Consequently, connected miscellaneous petition is closed. No order as

to costs.

18.06.2021 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No lok

https://www.mhc.tn.gov.in/judis/ AS.No.94 of 2015

To

The Principal District Judge, Puducherry

https://www.mhc.tn.gov.in/judis/ AS.No.94 of 2015

G.K.ILANTHIRAIYAN,J.

lok

AS.No.94 of 2015

18.06.2021

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

 
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