Subbulakshmi vs The State Of Tamil Nadu
2024 Latest Caselaw 20289 Mad

Madras High Court

Subbulakshmi vs The State Of Tamil Nadu on 25 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                          T.C.(MD)No.164 of 2012

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 25.10.2024

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                   THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                             T.C.(MD)No.164 of 2012
                                            and M.P.(MD)No.2 of 2012
                 1. Subbulakshmi
                 2. Amutha
                 3. Sivasubramanian
                 4. Muthu Ganesh
                 (Appellants are legal heirs of
                 late Kandasamy,
                 Proprietor M/s.Vinayagar Crusher,
                 Mathalamparai,
                 Tenkasi,
                 Tirunelveli District)                                 ... Appellants

                                                     versus

                 The State of Tamil Nadu
                 Rep. by its Joint Commissioner (CT)
                 Reserveline Road,
                 Tirunelveli (Division)
                 Tirunelveli.                                          ... Respondent

                 PRAYER: This case is filed under Section 38 of the TNGST Act 1959, to
                 revise the order dated 28.05.2010 passed in MTSA No.190 of 2004 by the
                 Tamilnadu Sales Tax Appellate Tribunal (Additional Bench), Madurai.

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                                                                                  T.C.(MD)No.164 of 2012

                                  For Appellants     : No appearance
                                  For Respondent    : Mr.R.Suresh Kumar,
                                                      Additional Government Pleader

                                                       JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

When the matter was taken up for hearing on 22.10.2024, the learned

counsel appearing for the appellants has reported 'no instructions'. Therefore,

the Registry was directed to print the name of the appellants in the cause list

and list the matter on 24.10.2024. Despite the names of the appellants having

been printed in the cause list, there was no representation for the appellants on

24.10.2024. Therefore, the matter was directed to be listed today under the

caption “For Dismissal”. Even today, there is no representation for the

appellants. Hence, this Tax Case is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

[P.V.,J.] [K.K.R.K.,J.] 25.10.2024 NCC : Yes/No Index : Yes / No Internet : Yes / No ogy

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To

The Joint Commissioner (CT) Reserveline Road, Tirunelveli (Division) Tirunelveli.

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P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

ogy

25.10.2024

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