M.Rathinakumar vs S.Kalyanasundaram
2021 Latest Caselaw 18131 Mad

                                                                                      C.M.A.No.1213 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 03.09.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 C.M.A.No.1213 of 2017 &
                                                   CMP.No.6159 of 2017

                     M.Rathinakumar                                             ...       Appellant

                                                           Vs
                     1.S.Kalyanasundaram
                     2.K.Indirani                                               ...     Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 47 of G.W.O.P.
                     Act against the order dated 23.12.2016 passed by the Learned District Judge,
                     Nagapattinam in G.W.O.P.No.56 of 2015.


                               For Appellant                : Mr.A.Tamilvanan
                               For Respondents              : Mr.S.Giritharan




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https://www.mhc.tn.gov.in/judis/
                                                                                 C.M.A.No.1213 of 2017


                                                                       ABDUL QUDDHOSE, J.
                                                                                                   nl
                                                     JUDGMENT

There is no representation on the side of the Appellant. Learned

counsel for the respondents would submit that the matter has already been

settled. Even on the last hearing date, i.e., on 25.03.2021, there was no

representation on the side of the Appellant. It can now be inferred that the

Appellant is not interest in prosecuting this civil miscellaneous appeal.

According this civil miscellaneous appeal is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

03.09.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The District Judge, Nagapattinam

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

C.M.A.No.1213 of 2017

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