V.Maheshwari vs The Inspector General Of Registration
2023 Latest Caselaw 17588 Mad

Madras High Court

V.Maheshwari vs The Inspector General Of Registration on 22 December, 2023

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                           C.M.A.No.104 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22.12.2023

                                                         CORAM:

                                    THE HON'BLE MR.JUSTICE M.DHANDAPANI

                                                    C.M.A.No.104 of 2021
                                                           and
                                                    CMP.No.778 of 2021

                     V.Maheshwari                                                ...Appellant

                                                             Vs.

                     1.      The Inspector General of Registration,
                             Chennai.

                     2.      The Special Deputy Collector (Stamps),
                             Chennai.

                     3.      The Joint Sub Registrar No.1,
                             Namakkal.                                        ...Respondents


                               Civil Miscellaneous Appeal filed under Section 47-A(10) of the
                     Indian Stamp Act to set aside the order of the Chief Controlling Cum
                     Inspector General of Registration, Santhome, Chennai dated 26.02.2011
                     made in Proceedings No.Pa.Mu.No.66353/N2/2009.


                                    For Appellant       : No Appearance




                     1/5


https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.104 of 2021



                                                          JUDGMENT

When the matter was listed for hearing on earlier occasions i.e.,

19.12.2023 and 21.12.2023, none appeared on behalf of the appellant. Thus,

this Court passed an order, directing the Registry to list the matter on

22.12.2023 under the caption “For Dismissal”

2. Even today, i.e.,22.12.2023, when the matter is taken up for

hearing, there is no representation for the appellant. Thus, it is evident that

the appellant is not interested in pursuing the matter.

3. Accordingly, this Civil Miscellaneous Appeal stands dismissed for

non-prosecution. No costs. Consequently, connected Miscellaneous petition

stands closed.

                                                                                           22.12.2023

                     skt

                     NCC                      : Yes/No
                     Index                    : Yes/No

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

Speaking order : Yes/No

To

1. The Inspector General of Registration, Chennai.

2. The Special Deputy Collector (Stamps), Chennai.

3. The Joint Sub Registrar No.1, Namakkal.

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

M.DHANDAPANI, J.

skt

and

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

22.12.2023

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