The Managing Director vs Ranjani
2022 Latest Caselaw 17960 Mad

                                                                         MP(MD)No.2 of 2015

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.12.2022

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                             M.P.(MD)No.3 of 2015
                                                     in
                                         C.M.A(MD)No.SR53241 of 2014

                     The Managing Director,
                     Tamil Nadu State Transport
                              Corporation Limited,
                     Bye-Pass Road, Madurai.               : Petitioner/Appellant


                                                 Vs.

                     1.Ranjani
                     2.Ceeman                              : Respondents/ Respondents

                     PRAYER in M.P.(MD)No.3 of 2015: Civil Miscellaneous Petition is filed
                     under Section 173(1) Motor Vehicles Act, to condone the delay of 213 days
                     in filing the above Civil Miscellaneous Appeal in CMA(MD) No.SR53241
                     of 2014.


                     PRAYER in CMA(MD)No.SR53241 of 2014: Civil Miscellaneous Appeal
                     is filed under Section 173 Motor Vehicles Act, 1988, against the judgment
                     and decree passed in M.C.O.P.No.153 of 2013, dated 28.03.2014 on the file
                     of the Special District Judge for MCOP Cases, Madurai.


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


                     1/3
                                                                              MP(MD)No.2 of 2015


                                  For Petitioner     : No Appearance
                                  For Respondents    : No Appearance


                                                       ORDER

The Civil Miscellaneous Petition has been filed to condone the

delay of 213 days in filing the above Civil Miscellaneous Appeal in

CMA(MD) No.SR53241 of 2014.

2.When the matter was taken up for hearing on 24.11.2022, there

was no representation for the petitioner and therefore, the case was directed

to be listed today (01.12.2022) under the caption 'for dismissal'. Even

today, there is no representation for petitioner. Hence, M.P.No.3 of 2015 is

dismissed for non prosecution. No costs. Consequently, C.M.A.SR.

No.53241 of 2014 is rejected, at the S.R stage itself.

01.12.2022

das

To

1.The Special District Judge for MCOP Cases, Madurai.

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

MP(MD)No.2 of 2015

K.MURALI SHANKAR.J.,

das

M.P.(MD)No.3 of 2015 in C.M.A(MD)No.SR53241 of 2014

01.12.2022

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