Nivetha vs R.Ashok Bharathi
2023 Latest Caselaw 7259 Mad

                                                                               C.M.A.No.3589 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 28.06.2023

                                                        CORAM

                           THE HON'BLE MRS. JUSTICE J.NISHA BANU
                                            AND
                     THE HON'BLE MR. JUSTICE D.BHARATHACHAKRAVARTHY

                                                 C.M.A.No.3589 of 2021
                                                           in
                                                 C.M.P.No.21007 of 2021

                     Nivetha                                              ... Appellant
                                                          Vs.

                     R.Ashok Bharathi                                     ... Respondent

                                  Civil Miscellaneous Appeal filed under Section 19(1) of the

                     Family Court Act, against the order dated 26.10.2021 passed by the

                     learned Family Court Judge, Thiruvannamalai in HMOP.No.210/2020.

                                       For Appellant    : No appearance

                                       For Respondent   : Mr.P.Kannan Kumar


                                                       JUDGMENT

When the matter was called on 23.06.2023, there was no

representation for the appellant and it was directed to be posted under the

caption 'for dismissal' on 26.06.2023. When the matter was taken up on

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26.06.2023, learned counsel for the appellant reported no instruction and

hence, the Registry was directed to print the name of the appellant in the

cause list under the same caption ' for dismissal' on 28.06.2023. Today,

the name of the appellant is printed in the cause list and the matter was

also listed under the caption 'for dismissal'. Even today, there is no

representation for the appellant. Therefore, we have no other option

except to dismiss the appeal for non-prosecution. Accordingly, the Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                 (J.N.B,J.)    (D.B.C, J.)
                     Index        : Yes / No                           28.06.2023
                     Internet     : Yes
                     vsi

                     To
                     The Family Court Judge,
                     Thiruvannamalai

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J. NISHA BANU, J.

and D.BHARATHA CHAKRAVARTHY,J.

vsi

C.M.A.No.3589 of 2021

28.06.2023

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