Madras High Court
G.Udayakumar vs Margadarsi Chit Fund Private Limited on 19 December, 2018
Author: M.S.Ramesh
Bench: M.S. Ramesh
1
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED: 19.12.2018
CORAM:
THE HONOURABLE MR. JUSTICE M.S. RAMESH
C.R.P. (NPD) No. 2388 of 2016
and
C.M.P. No. 12338 of 2016
1. G.Udayakumar
2. Reni Prabha ...Petitioners
Vs
1. Margadarsi Chit Fund Private Limited,
No.7/54, 3rd Floor,
Ideal Garden Complex,
Junction Main Road,
Salem – 4.
2. G.Thiyagarajan
3. V.K.Manohar
4. M.Ramadoss
5. S.R.Ahok Raj
6. R.Vijayakumar ...Respondents
PRAYER: Civil Revision Petition filed under Section 115 of Civil Procedure
Code to set aside the fair and decretal order dated 13.06.2016 in E.A.No.98
of 2016 in E.P.No.139 of 2013 in ARC.No.147 of 2007 on the file of the
learned I Additional Subordinate Judge, Erode.
http://www.judis.nic.in
2
For Petitioners : No Appearance
For Respondents : No Appearance
ORDER
The prayer sought for in the present revision petition is to set aside the fair and decretal order dated 13.06.2016 in E.A.No.98 of 2016 in E.P.No.139 of 2013 in ARC.No.147 of 2007 on the file of the learned I Additional Subordinate Judge, Erode.
2. When the matter was listed on 05.12.2018, there was no representation for the petitioners. Hence, the matter came to be listed under the caption 'for dismissal' on 12.12.2018.
3. Today, when the matter was called, there is no representation for the petitioners. Hence, this Civil Revision Petition is dismissed for default. Consequently, connected Civil Miscellaneous Petition is closed.
19.12.2018 Index:Yes/No Speaking order: Yes/No hvk http://www.judis.nic.in 3 M.S.RAMESH.,J hvk C.R.P. (NPD) No. 2388 of 2016 and C.M.P. No. 12338 of 2016 19.12.2018 http://www.judis.nic.in