Sri Kumaran Textiles vs K.L.Rajasekaran
2021 Latest Caselaw 12825 Mad

                                                      S.A.No.1385 of 2001
      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                          DATED: 30.06.2021

                                 CORAM:

       THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                         S.A.No.1385 of 2001
                     and C.M.P.No.14831 of 2001

1.Sri Kumaran Textiles,
 Rep. by its Managing Partner,
 M.R.Subramanian

2.M.R.Subramanian
                      ...Appellants

                                   vs.

1.K.L.Rajasekaran
 Proprietor,
 Sri Thangammal Yarn Traders,
 450, Easwaran Koil Street,
 Erode.

2.V.Sakthivel
...Respondents

Prayer: Second Appeal filed under Section 100 of C.P.C., against the
judgment and decree dated 5th day of March 2001 and made in
A.S.No.128 of 2000 on the file of Principal District Judge, Erode,
confirming the judgment and decree dated 19.1.2000 and made in
O.S.No.767 of 1993 on the file of Principal Sub Court, Erode.
         For Appellants   : Ms.P.Veena Suresh
         For Respondents : Not ready in notice reg. R1
                            R2 – given up

                                              ABDUL QUDDHOSE, J.
1/2
                                                       S.A.No.1385 of 2001
                                                                     pam

                              JUDGMENT

Learned counsel for the Appellant reported "no instructions" in this

matter and she would submit that despite her best efforts to contact the

client, she has been unable to do so. As seen from the earlier

proceedings, several adjournments have been granted. The Second

Appeal is of the year 2001. No further indulgence can be shown to the

Appellant. It can now be inferred that the Appellant is not interested in

prosecuting the Second Appeal. Accordingly, the Second Appeal is

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

miscellaneous petition is closed.

30.06.2021 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam S.A.No.1385 of 2001 To

1.The Principal District Judge, Erode.

2.The Principal Sub Court, Erode.