Bisoon vs Devaki
2023 Latest Caselaw 12526 Mad

                                                                                 CRP No.378 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 14.09.2023

                                                          CORAM:

                            THE HONOURABLE Mr. JUSTICE V.LAKSHMI NARAYANAN

                                                      CRP No.378 of 2006

                  1.Bisoon
                  2.Nazira                                                         ... Petitioners

                                                              Vs
                  1.Devaki
                  2.Ramesh
                  3.Azeeskhan Thathabeer
                  4.Yasmin
                    (R3 & R4 impleaded as party respondents
                    vide order of this Court dated 02.11.2012
                    made in C.M.P.No.318 of 2012)                                ... Respondents

                  PRAYER: Civil Revision Petition filed under Section 25 of the Tamilnadu
                  Buildings (Lease and Rent) Control Act, 1960, against the judgment and
                  decree passed in R.C.A.No.34 of 2003 on the file of the Rent Control
                  Appellate Authority (Principal Sub Court) Salem, dated 29.03.2005,
                  reversing the judgment and decree in R.C.O.P.No.43 of 1999 on the file of
                  the Rent Controller (Additional District Munsif Court), Salem dated
                  19.09.2003.
                                    For Petitioners      : No appearance

                                    For Respondents : Mr.S.S.Thirunavaukkarasu




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                                                                                CRP No.378 of 2006

                                                                  V.LAKSHMINARAYANAN,J.,

                                                                                              vkr
                                                   ORDER

The learned counsel for the petitioners was absent on 11.09.2023,

12.09.2023, 13.09.2023 and even today (14.09.2023), when the matter is

taken up, there is no representation for the petitioners. Hence, this Court has

left with no other option except to dismiss the Civil Revision Petition for

non-prosecution.

2. Therefore, the Civil Revision Petition is dismissed for non-

prosecution. No costs.

14.09.2023 Index:Yes/No Speaking order/Non-speaking order vkr

To

1. The Principal Sub Judge, Salem.

2. The Additional District Munsif, Salem.

C.R.P.No.378 of 2006

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