P.Jacklin Mary Victor vs R.Anuradha
2023 Latest Caselaw 1038 Mad

                                                                                  CRP No.4595 of 2014


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.01.2023

                                                       CORAM

                                  THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                                 C.R.P. No.4595 of 2014

                    1. P.Jacklin Mary Victor
                    2. G.Thambu Reddiar
                    3. B. Ramesh
                    4. B. Rajamanickam
                    5. M.Kumar                                   ....       Petitioners

                                                          Vs

                    1. R.Anuradha
                    2. Usman Ali

                    3. The Deputy Superintendent of Police,
                    District Crime Branch,
                    Villupuram District.

                    4. The Superintendent of Police,
                    Villupuram District,
                    Villupuram.

                    5. The District Collector,
                    Villupuram District,
                    Villupuram.                                  ....       Respondents

                    Prayer: Civil Revision Petition filed under Article 227 of the Constitution
                    of India to set aside the Judgment and Decree dated 13.08.2013 made in
                    O.S.No.Nil of 2013 on the file of the District Munsif at Villupuram.

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https://www.mhc.tn.gov.in/judis
                                                                                    CRP No.4595 of 2014


                                          For Petitioners   : No appearance
                                          For Respondents : Not ready in notice

                                                         ORDER

This Civil Revision Petition has been filed to set aside the Judgment

and Decree dated 13.08.2013 made in O.S.No.Nil of 2013 on the file of the

District Munsif at Villupuram.

2. When the matter was listed on 23.01.2023, there was no

representation on behalf of the petitioners. Therefore, the matter was

ordered to be listed on 25.01.2023 under the caption “for dismissal”. Even

today i.e. 25.01.2023, no one was appeared on behalf of the petitioners.

3. Therefore, the Civil Revision Petition is dismissed for non

prosecution. No order as to costs.

25.01.2023 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No

Lpp

To

The District Munsif, Villupuram.

G.K.ILANTHIRAIYAN,J.

https://www.mhc.tn.gov.in/judis CRP No.4595 of 2014

Lpp

C.R.P. No.4595 of 2014

25.01.2023

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