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[Cites 1, Cited by 0]

Madras High Court

S.Murugan vs The Authorised Officer on 13 June, 2019

Bench: Vijaya K.Tahilramani, M.Duraiswamy

                                                          1

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 13.06.2019

                                                       CORAM :

                          The Hon'ble Mrs.VIJAYA K.TAHILRAMANI, CHIEF JUSTICE
                                                        AND
                                  The Hon'ble Mr.JUSTICE M.DURAISWAMY


                                              W.P. No.3657 of 2019
                                            and W.M.P.No.4010 of 2019

                      1.S.Murugan
                      2.M.Lakshmi                                         .. Petitioners

                                                         -vs-

                      1.The Authorised Officer,
                        Repco Home Finance Limited,
                        Adyar Branch, No.55, IV Main Road,
                        Gandhi Nagar, Adayar, Chennai 600 020.

                      2.The Chairperson,
                        Debts Recovery Appellate Tribunal,
                        55, Ethiraj Salai, IV Floor,
                        Egmore, Chennai 600 008.

                      3.The Presiding Officer,
                        Hon'ble Debt Recovery Tribunal III Chennai,
                        5th Floor, Spencer Tower, 770 A Anna Salai,
                        Chennai 600 002.                                  .. Respondents


                             Petition filed under Article 226 of the Constitution of India
                      praying for issue of Writ of Mandamus to direct the 2nd respondent to
                      review the order dt.12.10.2018 passed in AIR SA No.547 of 2018 by
                      accepting the court fee of Rs.200 already paid in AIR 547 of 2018 on
                      the file of the Hon'ble DRAT Chennai.

                           For Petitioner          :      No appearance


http://www.judis.nic.in
                                                           2


                            For Respondents         :      Mr.A.Ilangovan for r-1
                                                    :      RR 2 and 3 Tribunal

                                                        *****

                                                     ORDER

There is no representation for the petitioner. So also, on the last two dates also, i.e., on 11.06.2019 and 16.04.2019, there was no representation for the petitioner.

2.In the order dated 11.06.2019, it is reflected that there was no representation for the petitioner on that date, as also on the earlier date, hence, the matter be posted for dismissal on 13.06.2019, i.e., today.

3.As stated earlier, today also, there is no representation for the petitioner. Hence, the writ petition is dismissed for non-prosecution.

Consequently, W.M.P.No.4010 of 2019 is also dismissed.

                                                                  (V.K.T., CJ.)     (M.D., J.)
                                                                           13.06.2019
                      Index       : Yes/No
                      Website     : Yes/No

                      sra



http://www.judis.nic.in 3 To

1.The Chairperson, Debts Recovery Appellate Tribunal, 55, Ethiraj Salai, IV Floor, Egmore, Chennai 600 008.

2.The Presiding Officer, Hon'ble Debt Recovery Tribunal III Chennai, 5th Floor, Spencer Tower, 770 A Anna Salai, Chennai 600 002.

http://www.judis.nic.in 4 The Hon'ble Chief Justice and M.Duraiswamy, J.

(sra) W.P.No.3657 of 2019 13.06.2019 http://www.judis.nic.in