B.Ramesh Bennedict vs B.Margaret Deepakumari @ Deepa
2023 Latest Caselaw 1571 Mad

                                                                               C.M.A.No.2629 of 2018

                                  IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 13.02.2023
                                                        CORAM
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                               C.M.A.No.2629 of 2018
                                                        and
                                               C.M.P No.19895 of 2018


                     B.Ramesh Bennedict                                       ... Appellant

                                                            ..Vs..


                     B.Margaret Deepakumari @ Deepa                           ... Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 55 of Indian
                     Divorce Act to set aside and reverse the common decreetal order dated
                     17.11.2017 passed by the Principal District Court, Vellore in IDOP No.14
                     of 2015.

                                    For Appellant           : No Appearance

                                    For Respondent          : Mr.K.Shyam Sundar




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.2629 of 2018




                                                         JUDGMENT

When the matter was taken up for hearing on 11.01.2023, 01.02.2023

and on 08.02.2023, there was no representation on behalf of the appellant

and hence, the matter was directed to be posted under the caption "for

dismissal" on 13.02.2023. Even today, (13.02.2023) there is no

representation on behalf of the appellant either in person or through the

counsel on record. Hence, the Civil Miscellaneous Appeal is dismissed for

non-prosecution. Consequently, connected Miscellaneous Petition is closed.

13.02.2023

Index:Yes/No Speaking/Non-speaking Order uma

To

1.The Principal District Judge Vellore.

2.The Section Officer V.R.Section, High Court of Madras.

A.A.NAKKIRAN, J.

https://www.mhc.tn.gov.in/judis C.M.A.No.2629 of 2018

uma

C.M.A.No.2629 of 2018 and C.M.P No.19895 of 2018

13.02.2023

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