M. Saroja vs D. Sujatha ... Second
2023 Latest Caselaw 4704 Mad

                                                                                    W.A.No. 2817 of 2019


                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 24.04.2023

                                                          CORAM:

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                            AND

                        THE HONOURABLE MRS. JUSTICE K. GOVINDARAJAN THILAKAVADI

                                                  W.A.No. 2817 of 2019



                     M. Saroja                                             ...Appellant

                                  versus



                     D. Sujatha                                           ... Second Respondent
                                                                          in W.A.No. 2817 of 2019



                          Appeal filed against the order passed by this Court dated
                     12.02.2019 in WP No. 3993 of 2019.



                                  For Appellant         : No appearance

                                  For second respondent : notice not served




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https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No. 2817 of 2019


                                                                         D.KRISHNAKUMAR, J.
                                                                                    and
                                                         K. GOVINDARAJAN THILAKAVADI, J.
                                                                                              (mrn)
                                                        JUDGMENT

(made by D.KRISHNAKUMAR, J.)

This Court, by order dated 23.12.2022, had given an opportunity

to the appellant to take steps to serve notice to the unserved

respondent but so far, no steps have been taken by the appellant.

Therefore, the appeal stands dismissed as against the unserved

respondent, namely the second respondent. No costs.

(D.K.K., J.) (K.G.T., J.) 24.04.2023 Index: Yes/no mrn

To

1. The Chairman Chennai Port Trust, Chennai – 600 001.

W.A.No. 2817 of 2019

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