Vijayalakshmi vs ) The Inspector General Of ...
2022 Latest Caselaw 4002 Mad

                                                                                   C.M.A.No.1045 of 2005

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 02.03.2022

                                                        CORAM:

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                                 C.M.A.No.1045 of 2005


                 Vijayalakshmi                                              ... Appellant/ Appellant

                                                          Vs.

                 1) The Inspector General of Registration,
                    No.120, Santhome High Road,
                    Chennai 4

                 2) The District Revenue Officer, (Stamps)
                    Office of the District Revenue Officer (Stamps)
                    M.Singaravelar Maligai, No.32, Rajaji Salai,
                    Chennai 600 001

                 3) The Sub Registrar,
                    Anna Nagar,
                    Chennai 600 040                                   ... Respondents / Respondents
                 PRAYER: Civil Miscellaneous Appeal is filed under Section 47A(10) of the
                 Indian           Stamp   Act,   1899   against   the     proceedings      No.34830/
                 34831/34832/34833/N1/03 dated 02.03.2004 of the Inspector General of
                 Registration, Chennai.


                 __________
                 Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.1045 of 2005




                                        For Appellant          : M/s..Sampath Kumar & Associates

                                        For Respondents        : Mr.R.Kumaravel

                                                          *******

                                                   JUDGMENT

This Civil Miscellaneous Appeal arises against the proceedings No.34830/

34831/34832/34833/N1/03 dated 02.03.2004 of the Inspector General of

Registration, Chennai.

2. Today, when the case is taken up for hearing, the learned counsel

appearing for the appellant stated that he is unable to contact his client and

therefore, reported 'no instructions'.

3. In view of the submission made by the learned counsel for the appellant,

this Civil Miscellaneous Appeal stands Dismissed for Non-prosecution. No costs.

                                                                                   02.03.2022

                 sts
                 Index            : Yes/No
                 Internet         : Yes/No


                 __________

https://www.mhc.tn.gov.in/judis C.M.A.No.1045 of 2005

To:

1) The Inspector General of Registration, No.120, Santhome High Road, Chennai 4

2) The District Revenue Officer, (Stamps) Office of the District Revenue Officer (Stamps) M.Singaravelar Maligai, No.32, Rajaji Salai, Chennai 600 001

3) The Sub Registrar, Anna Nagar, Chennai 600 040

4)The V.R.Section, Madras High Court, Chennai.

__________

https://www.mhc.tn.gov.in/judis C.M.A.No.1045 of 2005

J.NISHA BANU, J.,

sts

Judgment made in C.M.A.No.1045 of 2005

Dated:

02.03.2022

__________

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