E.Basheer Ahamad vs A.Leela
2023 Latest Caselaw 11096 Mad

                                                                                 C.M.S.A.No.12 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.08.2023

                                                         CORAM :

                                     THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                  C.M.S.A.No.12 of 2019
                                                           and
                                  C.M.P.Nos.9633 and 9635 of 2019, 13258 and 14467 of 2020


                     E.Basheer Ahamad                                            ... Appellant

                                                           Vs.

                     1.A.Leela
                     2.Seethalakshmi
                     3.Tamizharasi
                     4.Moorthy                                                  ... Respondents

                                       Civil Miscellaneous Second Appeal filed under Order XXI
                     Rule 97(1) read with Section 100 C.P.C to set aside the judgment and
                     decree dated 27.03.2019 passed in A.S.No.28 of 2017 on the file of the
                     Principal District Court, Puducherry confirming the fair and decreetal order
                     dated 03.11.2017 in E.A.No.578 of 2003 in E.P.No.18 of 2003 on the file of
                     the Additional Sub Court, Pondicherry.

                                       For Appellant     : No appearance
                                       For Respondents   : Mr.N.Suresh
                                                           for R1


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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.S.A.No.12 of 2019



                                                  JUDGMENT

When the matter was listed for hearing on 03.08.2023, there

was no representation for the appellant and the matter was directed to be

listed on 23.08.2023 under the caption ''for dismissal''. Today, when the

matter is taken up for hearing, there is no representation for the appellant.

Hence, this Civil Miscellaneous Second Appeal is dismissed for non-

prosecution. There shall be no order as to costs. Consequently, connected

miscellaneous petitions are closed.

23.08.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

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https://www.mhc.tn.gov.in/judis C.M.S.A.No.12 of 2019

To

1.The Principal District Judge, Puducherry.

2.The Additional Sub Judge, Pondicherry.

3.The Section Officer, V.R.Section, High Court, Madras.

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https://www.mhc.tn.gov.in/judis C.M.S.A.No.12 of 2019

P.VELMURUGAN, J.

ms

C.M.S.A.No.12 of 2019

23.08.2023

Page No.4/4

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