M.Shanmugham ... Judgment ... vs ) M/S.Shriram Chits Tamilnadu (P) ...
2022 Latest Caselaw 3324 Mad

                                                                                     C.R.P.(NPD)No.3276 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.02.2022

                                                         CORAM:

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                             C.R.P (NPD) No.3276 of 2009
                                              (Through Video Conference)

                 M.Shanmugham                                             ... Judgment Debtor-2/
                                                                              Respondent / Petitioner

                                                               Vs.

                 1) M/s.Shriram Chits Tamilnadu (P) Ltd.,
                    Tondiarpet Branch,
                    Chennai 2                                             ... Decree Holder / Petitioner/
                                                                              1st Respondent
                 2) Thiru V.Radhakrishnan
                 3) Thiru.V.Venkatesan
                 4) S.Elizabeth                                           ... Judgment Debtors 1, 3 & 4/
                                                                              Respondents 1, 3 and 4 /
                                                                              Respondents 2 to 4
                 PRAYER: Civil Revision Petition filed under Article 227 of the Constitution of
                 India against the order passed in E.P.No.2591/2007 in A.R.C.No.1547/2005 on
                 21.11.2007 by the Learned IX Assistant City Civil Court at Chennai.
                                        For Petitioner     :         No Appearance

                                                         *******


                 __________
                 Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                     C.R.P.(NPD)No.3276 of 2009



                                                   ORDER

This Civil Revision Petition arises against the order passed in

E.P.No.2591/2007 in A.R.C.No.1547/2005 on 21.11.2007 by the Learned IX

Assistant City Civil Court at Chennai.

2. When the case was listed on 15.02.2022, there was no representation

made on the side of the petitioner and this Court, passed an order directing the

Registry to list the matter on 22.02.2022, under the caption "for dismissal".

3. Even today, i.e.22.02.2022, when the matter is taken up for hearing, none

appeared for the petitioner. Thus, it is evident that the petitioner is not interested

in pursuing the matter. Accordingly, this Civil Revision Petition in

C.R.P.(NPD).No.3276 of 2009 stands Dismissed for non-prosecution. However,

there shall be no order as to costs.

                                                                                         22.02.2022

                 sts


                 Index            : Yes/No

                 __________

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.3276 of 2009

Internet : Yes/No

To:

The Learned IX Assistant City Civil Court, Chennai.

__________

https://www.mhc.tn.gov.in/judis C.R.P.(NPD)No.3276 of 2009

J.NISHA BANU, J.,

sts

Order made in C.R.P (NPD) No.3276 of 2009

Dated:

22.02.2022

__________

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