M/S.Bombay Andhra Transport ... vs M/S.Ut Limited
2021 Latest Caselaw 21407 Mad

                                                                                A.S.No.5 of 2015


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 26.10.2021

                                                           CORAM

                                   THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN,J.

                                                     A.S.No.5 of 2015

                   M/S.Bombay Andhra Transport Corporation,
                   Rep. By its proprietor Krishna Kumar Aggarwal
                   No.94, Khanna Market, Tiz Hazaru, Delhi-110054
                   Now represented herein by the legal heir of the
                   said Mr.Krishna kumar Aggarwal Mr.Rohit Agarwal
                                                                           ... Appellant
                                                           Vs.


                   M/S.UT Limited, herein represented by its
                   Assistant General Manager, Accounts and
                   Administration Mr.A.K.Ramakrishnan
                   Plot No.25, Sipcot Industrial Complex.                   ...Respondent

                   Prayer: Appeal Suit filed under Section 96 CPC against the order and
                   decreetal order, dated 16.07.2007 in O.S.No.46 of 2007 passed by the
                   learned Prinicipal District and Sessions Judge, Dharmapuri, Krishnagiri


                                   For Appellant     : No appearance
                                   For Respondent    : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                     A.S.No.5 of 2015


                                                                                A.A.NAKKIRAN,J.


                                                                                                 vsn

                                                    JUDGMENT

(This case has been heard through video conference)

Earlier, when the matter was listed on 04.10.2021, there was no

representation on behalf of the appellant and hence, the matter was

directed to be posted today. Even today, there is no representation on

behalf of the appellant.

2. Hence, the Appeal Suit stands dismissed for non prosecution.

No costs.

26.10.2021

vsn

A.S.No.5 of 2015

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