Citation : 2024 Latest Caselaw 19897 Mad
Judgement Date : 22 October, 2024
W.A.No.2853 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.10.2024
CORAM
THE HON'BLE Mr. JUSTICE S.S.SUNDAR
AND
THE HON'BLE Dr. JUSTICE A.D.MARIA CLETE
W.A.No.2853 of 2024
Pramod Kumar Thakur .. Appellant
Vs.
Indian Overseas Bank
Rep. by the MD & CEO
763, Anna Salai
Chennai 600 002 .. Respondent
Writ Appeal filed under Clause 15 of the Letters Patent Act, against the
order dated 01.04.2024 passed by the learned Single Judge in W.P.No.32631 of
2023.
For Appellant : No appearance
JUDGMENT
(Delivered by S.S.SUNDAR, J.)
When this appeal was listed earlier on 21.10.2024, there was no
representation for the appellant. Hence, this Court directed the Registry to list
this appeal under the caption “for dismissal” today i.e., on 22.10.2024.
https://www.mhc.tn.gov.in/judis
2. Despite the matter being listed today under the caption 'for dismissal',
there is no representation for the appellant. Hence, this writ appeal is dismissed
for non-prosecution. No costs.
[S.S.S.R.,J.] [A.D.M.C., J.] 22.10.2024 Internet : Yes Neutral Citation : Yes/No gya
https://www.mhc.tn.gov.in/judis
S.S.SUNDAR, J.
AND A.D.MARIA CLETE, J.
gya
22.10.2024
https://www.mhc.tn.gov.in/judis
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