The Deputy Registrar Of Cooperative ... vs M.Rajendran
2024 Latest Caselaw 21585 Mad

Madras High Court

The Deputy Registrar Of Cooperative ... vs M.Rajendran on 13 November, 2024

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 13.11.2024

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                           C.R.P.(MD)(PD)No.161 of 2018
                                                       and
                                        C.M.P.(MD)Nos.12748 to 12750 of 2018

                 The Deputy Registrar of Cooperative Societies,
                 Madurai.                                               ... Petitioner

                                                         vs.


                 M.Rajendran                                            ...Respondent

                 PRAYER: Civil Revision Petition is filed under Article 227 of Constitution of
                 India to set aside the judgment and decree passed in C.M.A(CS)No.10 of 2011
                 dated 25.11.2016 on the file of the Principal District Judge (FAC), Madurai,
                 reversing the order passed in surcharge proceedings in Tha.Thi.Vi.6/2009-10
                 Sa.Pa. Dated 19.10.2010 by the Deputy Registrar of Cooperative Societies,
                 Madurai.


                                       For Petitioner   :Mr.Ramesh Arumugam
                                                        Government Advocate
                                                        *****



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                                                        ORDER

                           In C.M.P.(MD)Nos.12748 to 12750 of 2023, despite by order dated

                 26.10.2024, notice was ordered to the proposed respondents returnable by

                 12.10.2024, no steps has been taken. At request of the learned Government

                 Advocate, the case was adjourned to various dates, ie., on 12.10.2023,

                 09.11.2023, 07.12.2023, 15.02.2024, 13.03.2024, 22.04.2024, 04.06.2024,

                 19.06.2024, 12.07.2024, 19.07.2024 and 08.08.2024.



                           2.There is no semblance of materials to show that the petitioner has taken

                 steps to prosecute the same. Hence, the Civil Revision Petition is dismissed for

                 non prosecution for not effecting steps on the respondents.               No costs.

                 Consequently, connected miscellaneous petition is closed.



                                                                              13.11.2024

                 Internet              :Yes/No
                 NCC                   :Yes/No
                 Speaking Order        :Yes/No




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                 To

                 The Principal District Judge (FAC), Madurai.




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https://www.mhc.tn.gov.in/judis
                                        N.SENTHILKUMAR, J.

cmr

Order made in C.R.P.(MD)(PD)No.161 of 2018

13.11.2024

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