The Management Of vs A.Arul
2022 Latest Caselaw 4678 Mad

                                                                                    C.M.A.No.3968 of 2005
                                                                               and C.M.P.No.19561 of 2005

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 09.03.2022

                                                 CORAM
                                  THE HONOURABLE Mrs. JUSTICE J.NISHA BANU

                                                  C.M.A.No.3968 of 2005
                                                           and
                                                  C.M.P.No.19561 of 2005

                The Management of
                Lakshmi Feed Mill,
                Kuthampoondi Road,
                Vikravandi Post,
                Villupuram.                                                          ... Appellant
                                                              Vs

                A.Arul
                S/o.Arumugam
                C/o.M.Damodaran                                                      ... Respondent

                Prayer: Civil Miscellaneous Appeal filed under Section 30 of the W.C. Act,
                against the judgment of the Commissioner of Workman II / Deputy Commissioner
                of Labour, Chennai (Cuddalore Camp) dated 26.09.2005 and received by
                Registered Post on 05.10.2005.
                                  For Appellant           : No appearance

                                                     JUDGMENT

Learned counsel for the appellant would submit that neither he was able to

contact his client nor his client contacted him.

J.NISHA BANU, J.

https://www.mhc.tn.gov.in/judis C.M.A.No.3968 of 2005 and C.M.P.No.19561 of 2005

kas

2.This Court was also informed that the entire amount has been deposited

and there is no instructions as to the present status of the matter. This case was

admitted in the year 2005 and the entire amount was also deposited before the

Court as early as 2005.

3.In view of the above, the Civil Miscellaneous Appeal stands dismissed for

non prosecution. Consequently, the connected C.M.P.No.19561 of 2005 is also

dismissed. No costs.

09.03.2022

kas

To

1.The Commissioner for Workman Deputy Commissioner of Labour, Chennai.

2.The Section Officer, VR Section, Madras High Court.

C.M.A.No.3968 of 2005 and C.M.P.No.19561 of 2005

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