Sayarbai Educational And ... vs N.Sugalchand Jain
2023 Latest Caselaw 3317 Mad

                                                                               C.M.A.No.1624 of 2008

                                  IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 28.03.2023
                                                      CORAM
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                    C.M.A.No.1624 of 2008 and MP Nos.2 & 3 of 2008

                     1.Sayarbai Educational and Charitable Trust
                       Rep. by Mr.Mittalal Jain
                       Chairman & Managing Trustee
                       Owning Ganadipaty Tulsi's Jain Engineering College
                       Chittoor-Cuddalore Road
                       Kaniyambadi
                       Vellore -632 102.

                     2.Mittalal Jain                                          ... Appellants

                                                           ..Vs..

                     1.N.Sugalchand Jain
                     2.S.Vinod Kumar Jain
                     3.S.Prasanchand Jain
                     4.P.V.Krishnamurthy
                     5.Vijay Jain
                     6.M.Jayanthi Bai
                     7.M.Ajay Jain
                     8.M.Sanjay Jain                                          ... Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Order XXXXIII Rule 1(r)
                     of C.PC, against the fair and decreetal order dated 29.04.2008 passed by the
                     learned Principal District Judge, Vellore District, Vellore in I.A.No.164 of
                     2007 in O.S No.83 of 2007.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.1624 of 2008

                                       For Appellants          : No Appearance

                                       For Respondents         : No Appearance



                                                         JUDGMENT

When the matter was taken up for hearing on 23.03.2023, there was

no representation on behalf of the appellants and hence, the matter was

directed to be posted under the caption "for dismissal" on 28.03.2023. Even

today, (28.03.2023) there is no representation on behalf of the appellants

either in person or through the counsel on record. Hence, the Civil

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

Consequently, connected Miscellaneous Petitions are closed.

28.03.2023

Index:Yes/No Speaking/Non-speaking Order (1/2) uma

To

1.The Principal District Judge, Vellore District, Vellore

https://www.mhc.tn.gov.in/judis C.M.A.No.1624 of 2008

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

A.A.NAKKIRAN, J.

uma

C.M.A.No.1624 of 2008 (1/2)

28.03.2023

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