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D.Padmavathy vs The Commissioner Of Fisheries
2023 Latest Caselaw 1445 Mad

Citation : 2023 Latest Caselaw 1445 Mad
Judgement Date : 6 February, 2023

Madras High Court
D.Padmavathy vs The Commissioner Of Fisheries on 6 February, 2023
                                                                                    W.A.No.2725 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 06.02.2023
                                                         CORAM:
                                THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 AND
                            THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA
                                                KURUP

                                                   W.A.No.2725 of 2019
                                                           and
                                                  C.M.P.No.17631 of 2019


                     D.Padmavathy                                                   ...Appellant

                                                            Vs.

                     The Commissioner of Fisheries,
                     Chennai – 600 006.
                     ...Respondent

                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent Act, against
                     the order made in W.P.No.16059 of 2015 dated 23.04.2019.


                                  For Appellant       : No appearance
                                  For Respondent      : Mr.G.Nanmaran,
                                                       Special Government Pleader


                                                        *********




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.2725 of 2019

                                                   JUDGMENT

(Judgment was made by R.SUBRAMANIAN, J.)

When the matter was taken up for hearing on 31.01.2023, there

was no representation for the appellant. Hence, it was directed to be posted

under the caption 'for dismissal' today i.e.,06.02.2023. Even today, none

appeared for the appellant.

2. Hence, this writ appeal is dismissed for non-prosecution. No

costs. Consequently, the connected miscellaneous petition is closed.



                                                                  (R.S.M., J.)       (S.S.K., J.)
                                                                             06.02.2023
                     dsa
                     Index             :Yes / No
                     Internet          :Yes / No

Neutral Citation :Yes / No Speaking order/Non-Speaking order

https://www.mhc.tn.gov.in/judis W.A.No.2725 of 2019

To

The Commissioner of Fisheries, Chennai – 600 006.

https://www.mhc.tn.gov.in/judis W.A.No.2725 of 2019

R.SUBRAMANIAN, J.

and SATHI KUMAR SUKUMARA KURUP, J.

dsa

W.A.No.2725 of 2019

06.02.2023

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

 
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