K.Perumal vs S.Nagalingam
2022 Latest Caselaw 5700 Mad

                                                      1          REV.APLC.(MD)No.8 OF 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.03.2022

                                                     CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        REV.APLC.(MD)No.8 of 2017 IN
                                           S.A.(MD)No.736 of 2012

                     K.Perumal                              ... Petitioner / Appellant
                                                      Vs.
                     1. S.Nagalingam

                     2. S.Paramasivam

                     3. State of Tamil Nadu,
                        Rep. by the District Collector,
                        Theni.                       ... Respondents / Respondents

                                  Prayer: Review application filed under Order XLVII
                     Rule 1 and 2 of CPC r/w. Section 114 of CPC, to review the
                     Judgment        and    Decree   dated     24.08.2016      passed    in
                     S.A.(MD)No.736 of 2012 on the file of this Court by allowing
                     the review application.


                                  For Review Applicant : No appearance.


                                  For R-3              : Mr.N.Muthu Vijayan,
                                                         Special Government Pleader.

                                  For R-1 & R-2        : Mr.K.Neelamegam

                                                     ***



https://www.mhc.tn.gov.in/judis
                     1/3
                                                         2         REV.APLC.(MD)No.8 OF 2017

                                                JUDGMENT

None appears for the review applicant. The learned

counsel also reported no instructions on the last occasion. The

applicant's name is printed in the cause list. Today also there

is no representation on behalf of the review applicant.

2. This review application is dismissed for

non-prosecution.

3. Registry shall entertain a petition for restoration

only if a sum of Rs.10,000/- (Rupees Ten Thousand only) is

paid by the review applicant towards cost to the credit of the

High Court Legal Services Committee, Madurai Bench of

Madras High Court, Madurai.

                                                                              21.03.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

G.R.SWAMINATHAN,J.

PMU

REV.APLC.(MD)No.8 of 2017 IN S.A.(MD)No.736 of 2012

21.03.2022

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