C.Rajendran vs Anjalai
2021 Latest Caselaw 12169 Mad

                                                                          C.R.P (NPD) No.3458 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 22.06.2021

                                                       CORAM:

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

                                             C.R.P (NPD) No.3458 of 2018
                                                        and
                                               C.M.P.No.19382 of 2018

                     C.Rajendran                                               ... Petitioner
                                                            Vs.
                     1. Anjalai
                     2. Radhika
                     3. Raman

                     4. Garnishee Personnel Manager
                        Palghat Division,
                        Southern Railways,
                        Chennai – 600 003.                                   ... Respondents

                     Prayer : Civil Revision Petition is filed under Article 227 of Constitution
                     of India, to set aside the judgment and decretal order dated 09.07.2014 in
                     R.E.P.No.71 of 2005 in O.S.No.659 of 1996 on the file of the learned
                     Additional District Munsif, Tirupattur.
                                           For Petitioner     : Mr.G.Thyagarajan

                                                       ORDER

This Civil Revision Petition is directed against the fair and

decretal order passed in R.E.P.No.71 of 2005 in O.S.No.659 of 1996

dated 09.07.2014 on the file of the learned Additional District Munsif,

Tirupattur.

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

C.R.P (NPD) No.3458 of 2018

2. This Civil Revision Petition was listed “for admission” on

02.11.2018 and at the request of the learned counsel for the petitioner, it

was adjourned to 08.11.2018, Thereafter, the learned counsel for the

petitioner did not take any steps to list the matter “for admission”. Again

when the matter was listed “for admission” on 21.06.2021, at the request

of the learned counsel for the petitioner, it was adjourned to today. Thus,

this Civil Revision Petition is pending for the past 3 years without even

ordering notice for admission. It shows that the petitioner has no interest

to proceed with the matter and as such, this Court is not inclined to

entertain the Civil Revision Petition after 3 years.

3. Accordingly, this Civil Revision Petition is dismissed.

Consequently, the connected Miscellaneous Petition is closed. No costs.

22.06.2021 kv

Index :Yes/No Internet : Yes/No

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

C.R.P (NPD) No.3458 of 2018

To

1. The Additional District Munsif, Tirupattur.

2. The Section Officer, V.R. Section, High Court of Madras.

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

C.R.P (NPD) No.3458 of 2018

G.K.ILANTHIRAIYAN,J.

kv

C.R.P (NPD) No.3458 of 2018

22.06.2021

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