Lalitha vs ) The Inspector General Of ...
2022 Latest Caselaw 4004 Mad

                                                                                    C.M.A.No.630 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.630 of 2005


                 Lalitha                                              ... 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 Second Appeal is filed under Section 47A(10) of
                 the Indian Stamp Act, 1899 against the proceedings No.34833/N1/03 dated
                 02.03.2004 of the Inspector General of Registration, Chennai.



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                 Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                     C.M.A.No.630 of 2005

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

                                        For Respondents        : Mr.R.Kumaravel

                                                          *******

                                                   JUDGMENT

This Civil Miscellaneous Second Appeal arises against the proceedings

No.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 Second 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.630 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.630 of 2005

J.NISHA BANU, J.,

sts

Judgment made in C.M.A.No.630 of 2005

Dated:

02.03.2022

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