Madras High Court
Salem Cable Television Network Private ... vs State Of Tamil Nadu on 13 July, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.07.2016 CORAM THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM W.P.No.37549 of 2004 Salem Cable Television Network Private Limited, Rep. By its Managing Director D.Ramesh, No.37/103 N, 1 floor, Tamil Sangam Road, Salem 636 007. ... Petitioner Vs. 1.State of Tamil Nadu, Rep. By its Secretary to Government, Commercial Taxes Department, Fort St. George, Chennai 600 009. 2.Commercial Tax Officer, North Circle, Salem Town, Salem. ... Respondents PRAYER: Writ Petition filed under Article 226 of Constitution of India praying to issue Writ of certiorari to call for the records on the file of the second respondent pertaining to his order bearing V.V.No.D3/2003.04/98.99, dated 06.12.2004 and quash the same. For Petitioner : No Appearance For Respondent : Mr.S.Kanmani Annamalai, AGP (T) T.S.SIVAGNANAM, J. Rkm O R D E R
When the matter was taken up on 29.06.2016, there was no representation for the petitioner. Therefore, the matter is listed today under the caption for dismissal. Even today, there is no representation for the petitioner. It is clear that the petitioner is not interested in prosecuting the matter. Hence, the writ petition stands dismissed for non-prosecution. No Costs.
13.07.2016 rkm W.P.No.37549 of 2004