R.Raghunandan vs R.Swaminathan
2023 Latest Caselaw 8083 Mad

                                                                           W.A.No.1761 of 2014 and
                                                                               W.A.No.922 of 2015



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.07.2023

                                                     CORAM

                                    THE HON'BLE Mr. JUSTICE R.SURESH KUMAR
                                                      AND
                                   THE HON'BLE Mr. JUSTICE K.KUMARESH BABU

                                                W.A.No.1761 of 2014
                                                        and
                                                 W.A.No.922 of 2015

                     W.A.No.1761 of 2014:

                     R.Raghunandan                                               ... Appellant

                                                        Vs.


                     1.R.Swaminathan

                     2.Bar Council of Tamil Nadu,
                       High Court Campus,
                       Chennai – 600 104.                                      ... Respondents

                     Prayer : Appeal filed under Clause 15 of the Letters Patent Act, against
                     the order dated 31.07.2014 in W.P.No.18478 of 2009 passed by this
                     Court.



                                     For Appellant   : No appearance [Party-in-person]

                                     For R1          : No appearance
https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.1761 of 2014 and
                                                                                       W.A.No.922 of 2015

                     W.A.No.922 of 2015:

                     R.Raghunandan                                                       ... Appellant
                                                               Vs.

                     1.V.Kuberan

                     2.Bar Council of Tamil Nadu,
                       High Court Campus,
                       Chennai – 600 104.                                              ... Respondents

                     Prayer : Appeal filed under Clause 15 of the Letters Patent Act, against
                     the order dated 31.07.2014 in W.P.No.18479 of 2009 passed by this
                     Court.


                                        For Appellant      : No appearance [Party-in-person]
                                        For R1             : V.Kuberan - Party in person


                                                    COMMON JUDGMENT

                          (Judgment of the Court was delivered by R.SURESH KUMAR, J.)


                                  The matter came up for hearing on 04.07.2023, where, we passed

                     the following order:

                                        “When the case is called, there is no representation on
                                  the side of the appellant. Since the appellant appears party-
                                  in-person, the Registry is directed to print the name and full
                                  address of the appellant in the cause list and post the matter
                                  on 11.07.2023 under the caption 'For dismissal'.”

                     Accordingly, the case is listed today under the caption 'For dismissal'.
https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.1761 of 2014 and
                                                                                      W.A.No.922 of 2015




                                  2. Today also when the case is taken up for hearing, there is no

                     representation for the appellant.



                                  3. In view of the consecutive absence on the part of the appellant

                     which shows that he is not interested in the case, therefore, for non-

                     prosecution, these writ appeals can be dismissed, accordingly they are

                     dismissed. No costs.



                                                                          (R.S.K., J.)    (K.B., J.)
                                                                                11.07.2023
                     Index                 : Yes/No
                     Speaking Order : Yes/No
                     Neutral Citation : Yes/No
                     Sgl


                     To

                     Bar Council of Tamil Nadu,
                     High Court Campus,
                     Chennai – 600 104.




https://www.mhc.tn.gov.in/judis
                                         W.A.No.1761 of 2014 and
                                             W.A.No.922 of 2015

                                   R. SURESH KUMAR, J.

And K.KUMARESH BABU, J.

Sgl

W.A.Nos.1761 of 2014 and W.A.No.922 of 2015

11.07.2023 https://www.mhc.tn.gov.in/judis