Changeindia vs M/S.Arv And Associates
2023 Latest Caselaw 12723 Mad

                                                                          WA No.226 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:     19.09.2023

                                                      CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                               WA No.226 of 2021

                     CHANGEindia                                          ... Appellant

                                                        -vs-

                     1. M/s.ARV and Associates,
                        A Partnership Firm, Now converted and
                        renamed as Ramaniyam Infrastructure
                         Pvt. Ltd., Rep. by its Director, S.V.K.Sundar,
                        No.17/35, 2nd Main Road, Gandhi Nagar,
                        Adyar, Chennai 600 020.

                     2. The Principal Secretary to Government,
                        Housing and Urban Development Dept.,
                        Secretariat, Fort St. George, Chennai-09.

                     3. Chennai Metropolitan Development Authority,
                        Rep. by its Member Secretary,
                        No.1, Gandhi Irwin Salai, Egmore,
                        Chennai.                                          ... Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent
                     against the order dated 23.03.2017 passed in W.P.No.1610 of 2017 on
                     the file of this Court.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    WA No.226 of 2021

                                  For the Appellant       :      No appearance

                                  For the Respondents     :      Mr.S.Sundaresan for R-1
                                                          :      Mrs.R.Anitha,
                                                                 Spl. Govt. Pleader for R-2
                                                          :      Mr.P.S.Ganesh for R-3

                                                              *****

                                                          JUDGMENT

(Delivered by the Hon'ble Chief Justice)

On 04.08.2023, the matter was called out. On the said date,

the appellant was absent. It was adjourned to 19.09.2023 with

specific observation that if on the adjourned date the appellant does

not appear, the matter would be dismissed.

2. Today also, the appellant is absent.

In the light of the above, the writ appeal stands dismissed for

non-prosecution.

                                                              (S.V.G., CJ.)             (P.D.A., J.)
                                                                              19.09.2023
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     sra

https://www.mhc.tn.gov.in/judis WA No.226 of 2021

To

1. The Principal Secretary to Government, Housing and Urban Development Dept., Secretariat, Fort St. George, Chennai-09.

2. The Member Secretary, Chennai Metropolitan Development Authority, No.1, Gandhi Irwin Salai, Egmore, Chennai.

https://www.mhc.tn.gov.in/judis WA No.226 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA No.226 of 2021

19.09.2023

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