G.Tamilselvi vs V.Archana Rani
2022 Latest Caselaw 15121 Mad

                                                                                  Crl.M.P.No.13011 of
                                                                                                2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 09.09.2022

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                    Crl.M.P.No.13011 of 2022
                                                              and
                                                   Crl.R.C.SR.No.27021 of 2022


                     G.Tamilselvi                                                 .. Petitioner
                                                                .Vs.
                     V.Archana Rani                                               .. Respondent

                              Criminal Miscellaneous Petition filed under Section 5 of the
                     Limitation Act, to condone the delay of 21 days in filing the above
                     Criminal Revision Case against the judgment passed in C.A.No.24 of 2017
                     on the file of the Principal Sessions Court, Tiruppur.

                                  For Petitioner            :      Ms.Revathi Manivannan

                                                          ORDER

This Criminal Miscellaneous Petition has been filed to condone the

delay of 21 days in filing the above Criminal Revision Case against the

judgment dated 01.03.2022 passed in C.A.No.24 of 2017 on the file of the

Principal Sessions Court, Tiruppur.

https://www.mhc.tn.gov.in/judis Page No.1/3 Crl.M.P.No.13011 of

2. Though this Court ordered notice through Court and privately, the

petitioner has not taken private notice and also not filed Affidavit of

Service. Hence, this miscellaneous petition in Crl.M.P.No.13011 of 2022

is dismissed for default. Consequently, the Criminal Revision Case in

Crl.R.C.Sr.No.27021 of 2022 stands rejected at the S.R. stage itself.

09.09.2022

ms Index: Yes/No Speaking Order/Non Speaking Order

To

The Principal Sessions Judge, Tiruppur.

https://www.mhc.tn.gov.in/judis Page No.2/3 Crl.M.P.No.13011 of

P.VELMURUGAN, J.

ms

Crl.M.P.No.13011 of 2022 and Crl.R.C.SR.No.27021 of 2022

09.09.2022

https://www.mhc.tn.gov.in/judis Page No.3/3