Madras High Court
P.Kanagasabai vs Vijayaragavan on 16 November, 2016
Author: T.Mathivanan
Bench: T.Mathivanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 16.11.2016 CORAM THE HON'BLE MR. JUSTICE T.MATHIVANAN C.R.P (PD) No.1827 of 2013 & M.P.No.1 of 2013 P.Kanagasabai ... Petitioner Vs. 1. Vijayaragavan 2.Rengasamy 3.Anbazhagan ... Respondents Civil Revision Petition filed under Article 227 of the Constitution of India to struck off the plaint in O.S.No.128 of 2013 on the file of the District Munsif, Ariyalur as illegal, incompetent and without jurisdiction. For Petitioners : Mr.S.C.Vishwanth For Respondents : Mr.R.Gopalakrishnan for R1 No appearance for R2 and R3 ORDER
When the matter came up for hearing on 02.11.2016, there was no representation on behalf of the petitioner. Hence, the matter was directed to be listed today.
2. Even today also there is no representation on behalf of the petitioner. Therefore, it is presumed by this Court that the petitioner is not interested in prosecuting the revision. Hence, this Court has got no other option, except to dismiss the Civil Revision Petition for non-prosecution.
Accordingly, this civil revision petition is dismissed for non-prosecution with the cost of the respondent. Consequently, the connected miscellaneous petition is closed. 16.11.2016 gpa To The District Munsif Ariyalur T.MATHIVANAN.J., gpa C.R.P (PD) No.1827 of 2013 & M.P.No.1 of 2013 16.11.2016 http://www.judis.nic.in