R.Thirukumar vs The Sub-Registrar
2023 Latest Caselaw 10206 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 10.08.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.A.(MD)No.73 of 2015
                                                     and
                                             M.P.(MD)No.1 of 2015
                     R.Thirukumar                                                   ...Appellant

                                                          /Vs./
                     1.The Sub-Registrar,
                       Aruppukottai,
                       Virudhunagar District.

                     2.The Official Receiver,
                       Sub-Court,
                       Aruppukottai,
                       Virudhunagar District.

                     3.The Official Receiver,
                       District Court,
                       Srivilliputtur,
                       Virudhunagar District.                              ...Respondents
                     PRAYER:- Writ Appeal- filed under Clause 15 of the Letters Patent Act,
                     to allow the appeal and set aside the order of the learned Judge of this
                     Court in W.P.(MD)No.21485 of 2014 dated 06.01.2015.
                                          For Appellant           : No Appearance
                                          For R1                  : Mr.M.Sidhardhan
                                                                   Additional Government Pleader

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

                        (Judgment of the Court was delivered by DR.ANITA SUMANTH, J.)

                                  This matter was listed on 21.07.2023 and the appellant was

                     called absent. Hence, we directed the matter to be listed under the

                     caption 'for dismissal' on 24.07.2023.



                                  2.One Mr.C.Bharathi, learned counsel had appeared in the

                     matter on 24.07.2023 stating that he had entered appearance for the

                     appellant and that he would appear henceforth on behalf of the appellant.



                                  3.Today, when the matter is called, we find that the appellant is

                     un-represented.



                                  4.Hence, this Writ Appeal is dismissed for non-prosecution.

                     No costs. Consequently, connected miscellaneous petition is closed.



                                                                   [A.S.M.J.,] & [R.V.J.,]
                                                                       10.08.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     ta

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                     To

                     1.The Sub-Registrar,
                       Aruppukottai,
                       Virudhunagar District.

                     2.The Official Receiver,
                       Sub-Court,
                       Aruppukottai,
                       Virudhunagar District.

                     3.The Official Receiver,
                       District Court,
                       Srivilliputtur,
                       Virudhunagar District.

                     4.The Section Officer,
                       Vernacular Section,
                       Madurai Bench Of Madras High Court,
                       Madurai.




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                                  DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.73 of 2015

Dated:

10.08.2023

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