T.Bhagchand Bhandari vs Prakash Jain
2023 Latest Caselaw 1277 Mad

                                                                              Crl.R.C.No.1572 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 01.02.2023

                                                          CORAM:

                                   THE HONOURABLE Ms.JUSTICE R.N.MANJULA

                                                 Crl.R.C.No.1572 of 2017
                  T.Bhagchand Bhandari
                                                                                        ...Petitioner
                                                            -Vs-
                  Prakash Jain
                                                                                    ... Respondent

                  Prayer: Criminal Revision Case filed under Sections 397 & 401 of Code of
                  Criminal Procedure, praying to call for the Records relating to the judgment
                  made in C.C.No.1099 of 2015 dated 10.11.2016 on the file of Learned IV
                  Metropolitan Magistrate, Fast Track Court, George Town, Chennai which
                  was confirmed in Crl.A.No.149 of 2017 dated 07.11.2017 on the file of
                  Learned XIX Additional Sessions Judge, City Civil Court, Chennai and set
                  aside the same by way of allowing the Revision Petition.


                                    For Petitioners     : No Appearance

                                    For Respondent      : Mr.R.Ganesh Kumar

                                                             ***




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https://www.mhc.tn.gov.in/judis
                                                                             Crl.R.C.No.1572 of 2017



                                                       ORDER

When the matter came on 23.01.2023, there was no representation for

the petitioner and the same was directed to be posted under the caption 'for

dismissal' on 01.02.2023.

2. Today, the matter was posted under the caption 'for dismissal',

there is no representation for the petitioner.

3. Hence, these Criminal Revision Case is dismissed for non

prosecution.

01.02.2023 Index : Yes/No

Speaking/Non Speaking order

Neutral Citation Case: Yes/No

kmi

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1572 of 2017

R.N.MANJULA, J

kmi

Crl.R.C.No.1572 of 2017

01.02.2023

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