D. Chitra Dev vs The Pasteur Institute Of India
2022 Latest Caselaw 6979 Mad

                                                        1                         W.A.No.790 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 04.04.2022
                                                     Coram

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    AND
                                      THE HONOURABLE MRS.JUSTICE. N.MALA

                                                 W.A.No.790 of 2011
                                                 and MP.No.1 of 2011

                     D. Chitra Dev                                                   ... Appellant
                                                            Vs

                     The Pasteur Institute of India
                     Rep.by its Director
                     Coonoor 643 103
                     The Nilgiris, Tamil Nadu                                      ...
                     Respondent


                     Prayer: Writ appeal is filed under clause 15 of the Letter Patent praying to

                     allow the Writ Appeal and set aside the order dated 18.03.2011 in

                     W.P.No.14686 of 2005.



                                        For Appellant       : No appearance

                                        For Respondents : Mr.R.Krishna Prasad
                                                          for M/s.Sarvabhauman Associates




https://www.mhc.tn.gov.in/judis
                                                                      2                                     W.A.No.790 of 2011



                                                              JUDGMENT

S.VAIDYANATHAN, J.

& N.MALA, J.

When the writ appeal was taken up for hearing on 22.02.2022, there

was no representation on behalf of the appellant and the following orders

were passed:-

"From the records, it is seen that this Court on 07.01.2015 has directed the Registry to issue notice to the Appellant as the learned counsel who appeared for the Appellant has handed over the bundle to the Appellant and matter was directed to be listed on 04.02.2015. On 04.02.2015 as the service was awaited, the matter was adjourned by two weeks and thereafter the matter is listed only today. It appears that till date the notice has not been served on the Appellant.

2. Hence, the Registry is directed to send notice to the Appellant on or before

01.03.2022, mentioning the date of hearing as 28.03.2022. Post on 28.03.2022" .

2. Thereafter in order to give an opportunity to the Appellant, the

matter was adjourned to 28.03.2022. Even on 28.03.2022, there was no

representation on behalf of the appellant and the following orders were

passed:-

Pursuant to the order of this Court, notice has been served on the appellant. However, there is no representation for the appellant today. To give one more opportunity to the appellant to represent, list this matter on 04.04.2022 under the caption "for

dismissal ".

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

3. Hence the matter was directed to be listed on 04.04.2022 (today)

under the caption 'for dismissal'. Even today, there is no representation for

the Appellant. Hence the Writ Appeal is dismissed for default. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                      (S.V.N.J.,)         (N.M.J.,)
                                                                                04.04.2022
                     dpq

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

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

S.VAIDYANATHAN, J.

& N.MALA, J.

To

The Pasteur Institute of India Rep.by its Director Coonoor 643 103 The Nilgiris, Tamil Nadu

W.A.No.790 of 2011

04.04.2022

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