Madras High Court
V.Ganesan vs Deputy Registrar Of Cooperative ... on 12 April, 2023
C.R.P.Nos.151 and 132 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.04.2023
CORAM:
The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
C.R.P.Nos.151 and 132 of 2021
and C.M.P.Nos.1296 & 1393 of 2021
C.R.P.No.151 of 2021
V.Ganesan ...Petitioner/ Respondent
-Vs-
Deputy Registrar of Cooperative Societies,
Surcharge Officer,
Office of the Deputy Registrar of Cooperative Societies,
Tiruvarur Post and District. ...Respondent/Appellant
C.R.P.No.132 of 2021
S.Dhamayanthi ...Petitioner/
th
Appellant/4 Respondent
-Vs-
Deputy Registrar of Cooperative Societies,
Surcharge Officer,
Office of the Deputy Registrar of Cooperative Societies,
Tiruvarur (Po) & (Dt). ...Respondent/
Respondent/Suo Moto Proceedings
https://www.mhc.tn.gov.in/judis
C.R.P.Nos.151 and 132 of 2021
Prayer in C.R.P.No.151 of 2021:- Civil Revision Petition filed under
Section 115 of CPC, against the judgment and order in Coop.C.M.A.No.06
of 2019 dated 26.02.2020 on the file of the learned Principal District Judge
/ Special Cooperative Tribunal, Tiruvarur (made ready on 22.09.2020)
confirming the order Rc.No.182/12 Sa.Pa. Dated 19.01.2019 of the 1st
Respondent.
Prayer in C.R.P.No.132 of 2021:- Civil Revision Petition filed under
Article 227 of the Constitution of India, against the judgment and order in
Coop.C.M.A.No.05 of 2019 dated 26.02.2020 on the file of the learned
Principal District Judge / Special Cooperative Tribunal, Tiruvarur (made
ready on 22.09.2020) confirming the order Rc.No.182/18 Sa.Pa. Dated
19.01.2019 of the 1st Respondent.
C.R.P.Nos.151 & 132 of 2021
For Petitioner : Mr.P.Anbarasan
For Respondent : Mr.V.Jeevagiridharan
Additional Government Pleader
COMMON ORDER
Today [12.04.2023] the above Civil Revision Petitions came up for
hearing in the list under the caption “For Dismissal”, the learned Counsel
https://www.mhc.tn.gov.in/judis
C.R.P.Nos.151 and 132 of 2021
for the Revision Petitioner expressed his apology for his non-appearance
on the previous occasions and this Court accepted the apology. At the same
time, the learned Counsel for the Revision Petitioner sought adjournment
again on the ground that he needed instructions from his client to proceed
with arguments. This attitude of the learned Counsel for the Revision
Petitioner cannot at all be entertained by this Court. He had ample time to
get instructions from the date the Civil Revision Petitions were filed.
2.When the Civil Revision Petitions came up for hearing in all the
previous hearings, i.e., on 17.11.2022, 18.11.2022, 19.12.2022,
10.01.2023, 10.02.2023, 01.03.2023 and 16.03.2023, there was no
appearance on behalf of the Revision Petitioner. Therefore, in those
circumstances, it gives a presumption to the Court that the Counsel
appearing for the Revision Petitioner is not inclined to proceed with
arguments as he is aware of the outcome of the cases. The attitude of the
party, litigant and the Counsel seeking instructions at every stage, cannot
at all be entertained for retaining the case on file for disposal. Therefore, it
is not a fit case to be retained on file.
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C.R.P.Nos.151 and 132 of 2021
3.Hence, the above Civil Revision Petitions stands dismissed for
non-prosecution. No costs. Consequently, connected miscellaneous
petitions are closed.
12.04.2023
cda
Index : Yes/No
Speaking/Non-speaking order
Neutral Citation : Yes/No
https://www.mhc.tn.gov.in/judis
C.R.P.Nos.151 and 132 of 2021
To
1.The Principal District Judge / Special Cooperative Tribunal,
Tiruvarur.
2.The Deputy Registrar of Cooperative Societies,
Surcharge Officer,
Office of the Deputy Registrar of Cooperative Societies,
Tiruvarur Post and District.
https://www.mhc.tn.gov.in/judis
C.R.P.Nos.151 and 132 of 2021
SATHI KUMAR SUKUMARA KURUP, J.,
cda
C.R.P.Nos.151 and 132 of 2021
12.04.2023
https://www.mhc.tn.gov.in/judis
