M/S.Dalmia Wind Farm vs Panchayat President
2024 Latest Caselaw 19094 Mad

Madras High Court

M/S.Dalmia Wind Farm vs Panchayat President on 27 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                   S.A(MD)No.349 of 2006


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 27.09.2024

                                                          CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.349 of 2006

                M/s.Dalmia Wind Farm,
                Muppandal Through its
                Wing Farm Incharge
                M.Savari Anandam,
                Muppandal,
                Kanyakumari District.                ... Appellant/Appellant/Plaintiff

                                                        Vs.

                Panchayat President,
                South Karunkulam,
                Panchayat South Karunkulam,
                Radhapuram Taluk.        ... Respondent/Respondent/Defendant


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 23.08.2005 made in
                A.S.No.77 of 2005 on the file of the Sub Court, Tirunelveli, confirming
                the judgment and decree dated 08.12.2004 made in O.S.No.230 of
                1999 on the file of the Principal District Munsif Court, Vallioor.


                                  For Appellant                : No appearance

                                  For Respondent               : Mr.G.Prabhu Rajadurai




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


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                                                                              S.A(MD)No.349 of 2006




                                                     JUDGMENT

When the matter was taken up for hearing on 11.09.2024, the

learned counsel appearing for the appellant reported 'no instructions'.

Hence, this Court had directed the Registry to print the name of the

appellant in the cause list and thereby the matter was ordered to be

listed on 13.09.2024.

2.When the matter is taken up for hearing today, even though

the name of the appellant has been printed in the cause list, there is no

representation on behalf of the appellant. Hence, the Second Appeal is

dismissed for non-prosecution. No costs.

                                                                              27.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Sub Court, Tirunelveli.

2.The Principal District Munsif Court, Vallioor.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

27.09.2024

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