Kavitha vs Rajinikanthan
2023 Latest Caselaw 10753 Mad

                                                                                Crl.R.C.No.1049 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 18.08.2023

                                                       CORAM:

                    The Honourable MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                              Crl.R.C.No.1049 of 2019
                                                        and
                                              Crl.M.P.No.14400 of 2019


                   1.Kavitha
                   2.Rahul                                   ...Petitioners/Respondents/
                                                                Petitioners


                                                           -Vs-

                   1.Rajinikanthan
                   2.Annamalai
                   3.Kuppammal                               ...Respondents/Appellants/
                                                                Respondents



                   Prayer:- Criminal Revision Case filed under Section 397 read with 401 of
                   Cr.P.C, to set aside the judgment passed by the learned Principal District
                   and Sessions Judge, Vellore, Vellore District, in C.A.No.75 of 2017 dated
                   03.01.2019.


                                         For Petitioners     : No appearance
                                         For Respondents     : No appearance


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                                                                                  Crl.R.C.No.1049 of 2019



                                                        ORDER

When the matter was earlier listed on 12.06.2023, the learned

Counsel on either side were not present. Therefore, this Court had directed

both parties to appear before the Mediation Centre attached to this Court

for settlement.

2. On 11.08.2023, when the case came up for hearing, there was no

representation on either side. On perusal of the records, it was found in the

Mediation Report that “both parties were absent consecutively for three

hearings. Mediation could not be commenced”. Therefore, for the

appearance of both parties, this Court had directed the Registry to list the

matter under the caption “For Dismissal” on 18.08.2023.

3. Despite the matter is listed today, 18.08.2023 under the caption

''For Dismissal'', there is no representation on both sides.

4. Since, there is no representation on either side, this Court is left

with no other option except to dismiss the Petition for non-prosecution.

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

Crl.R.C.No.1049 of 2019

5. Therefore, the above Criminal Revision Petition stands

dismissed for non-prosecution. Consequently, connected Criminal

Miscellaneous Petition is closed.

18.08.2023 cda Index : Yes/No Speaking/Non-speaking order

To

1.The Principal District and Sessions Judge, Vellore.

2.The Section Officer, VR Records, High Court, Chennai.

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

Crl.R.C.No.1049 of 2019

SATHI KUMAR SUKUMARA KURUP, J.,

cda

Crl.R.C.No.1049 of 2019

18.08.2023

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