C.Balakrishnan … vs G.R.Venkatesh …
2024 Latest Caselaw 11097 Mad

Madras High Court

C.Balakrishnan … vs G.R.Venkatesh … on 28 June, 2024

                                                                                       A.S.No.8 & 9 of 2018

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED     :     28.06.2024

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
                                              A.S.Nos.8 & 9 of 2018

                     C.Balakrishnan                               … Appellant in both the Appeals

                                                              Vs.

                     G.R.Venkatesh                        … Respondent in both the Appeals

                     COMMON PRAYER: Appeal filed under Section 96 of CPC against the
                     common judgment and decree, dated 09.03.2017, in O.S.Nos.6737 & 6080
                     of 2014 on the file of the XVIII Additional City Civil Court, Chennai.



                                  For Appellant
                                    in both the appeals   : No appearance

                                     For Respondent
                                       in both the appeals : Mr.L.Dhamodaran

                                                     COMMON JUDGMENT

These instant appeals has been filed as being aggrieved against the

common judgment and decree of the Court below dated 09.03.2017, in

O.S.Nos.6737 & 6080 of 2014 on the file of the XVIII Additional City Civil

Court, Chennai.

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

A.S.No.8 & 9 of 2018

2.These First Appeals were listed on 21.06.2024. As there was no

representation on behalf of the appellant, these appeals were posted to

28.06.2024 under the caption “for dismissal”. Today, also there is no

representation on behalf of the appellant. It appears that the appellant is not

interested to prosecute the case.

3. Accordingly, these First Appeals are dismissed for non-prosecution.

No costs.

28.06.2024 gba Index :Yes/No Internet: Yes/ No

To

The Additional City Civil Court - XVIII,

Chennai.

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

A.S.No.8 & 9 of 2018

K.KUMARESH BABU,J.

gba

A.S.Nos.8 & 9 of 2018

28.06.2024

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