Citation : 2022 Latest Caselaw 7975 Mad
Judgement Date : 18 April, 2022
A.S. (MD) No. 125 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.04.2022
CORAM
THE HONOURABLE MS. JUSTICE R.N.MANJULA
A.S. (MD) No. 125 of 2017
1. Hyber Ali
2. Siraj Nisha ... Appellants / Plaintiffs
Vs.
Janab.M.R.Abdul Kaboor ... Respondent / Defendant
PRAYER: Appeal Suit filed under Section 96 of the Civil Procedure Code,
against the judgment and decree passed in O.S. No. 10 of 2014 dated
22.02.2017 on the file of the Principal District Court, Tirunelveli.
For Appellants : M/s.Ajmal Associates
For Respondent : Mr.G.Prabju Rajadurai
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Page 1 of 4
https://www.mhc.tn.gov.in/judis
A.S. (MD) No. 125 of 2017
JUDGMENT
The learned counsel appearing for the appellants report no
instructions for the appellants.
2. Today, the Appeal Suit is listed under the caption 'for orders'.
Hence, the Appeal Suit is dismissed for non prosecution. No costs.
18.04.2022 Index : Yes / No Speaking Order : Yes / No
vji
_________
https://www.mhc.tn.gov.in/judis A.S. (MD) No. 125 of 2017
To
1. The learned Principal District Judge, Tirunelveli.
2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.
_________
https://www.mhc.tn.gov.in/judis A.S. (MD) No. 125 of 2017
R.N.MANJULA, J.
vji
A.S. (MD) No. 125 of 2017
18.04.2022
_________
https://www.mhc.tn.gov.in/judis
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