Madras High Court
V.Parthasarathy vs Bhuvaneshwari @ Bommi on 22 June, 2018
Author: P.T.Asha
Bench: P.T.Asha
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.06.2018
CORAM
THE HONOURABLE MS. JUSTICE P.T.ASHA
C.R.P(NPD).No.2417 of 2010
and
M.P.No.1 of 2010
V.Parthasarathy ...Petitioner
Vs
1. Bhuvaneshwari @ Bommi
2. The Senior Manager (Personal)
Wheels India Ltd, Padi,
madras - 600 050. ...Respondents
PRAYER: Civil Revision Petition filed under Section 227 of Constitution of India, to set aside the order docket order of attachment of salary passed on 25.06.2010 in E.P.No.57 pf 2004 in M.O.P.No.71 of 1992 on the file of Sub Ordinate Judge, Vellore.
For Petitioner : No Appearance
For Respondents : No Appearance
P.T.ASHA.J,
dh
ORDER
When the matter was listed under the caption "for dismissal"on 11.04.2018, there was no representation on both sides. Hence, the matter was directed to be listed under the caption "for dismissal"on 21.06.2018. Again, when the matter was listed, there was no representation on the side of the petitioner and the revision was directed to be posted under the caption "for dismissal".
2. Today, once again, the matter was listed under the caption "for dismissal". The matter was called twice in the forenoon and now at 3.00 p.m, on all these occasions, there is no representation on both sides.
3. In the result, this revision stands dismissed for non-prosecution. However, there shall be no order as to costs.
22.06.2018 Index: Yes/No Internet: Yes/No dh To Sub Ordinate Judge, Vellore.
C.R.P(NPD).No.2417 of 2010