B.Pugalendhi vs Unknown

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Madras High Court

B.Pugalendhi vs Unknown

Bench: B.Pugalendhi

                                                        C.M.P(MD)Nos.2998 to 3000 of 2019

                                     C.M.P(MD)Nos.2998 to 3000 of 2019
                                                     in
                                            S.A.No.1900 of 2002

                B.PUGALENDHI , J.

This common order will govern all these three petitions.

2.Three civil miscellaneous petitions are filed. One petition is to condone the delay of 2331 days in filing the petition to set aside the abatement caused due to death of the second respondent. The second petition is to set aside the abatement and third petition is to bring on record legal heirs of deceased second respondent as respondent Nos.3 to 6.

3.Though the proposed respondents have been duly served and their name being printed in the cause list, there is no representation on their behalf today.

4.Being satisfied with the reasons set out in these petitions, all the three petitions are ordered as prayed for. Registry is directed to carry out necessary amendments in the cause tile.

5.The appellants are permitted to take private notice to the respondents and to the newly impleaded respondents, in the second appeal by informing the next date of hearing. 1/2 https://www.mhc.tn.gov.in/judis C.M.P(MD)Nos.2998 to 3000 of 2019 B.PUGALENDHI , J.

dsk

6.List the second appeal on 02.03.2022.

15.02.2022 dsk C.M.P(MD)Nos.2998 to 3000 of 2019 in S.A.No.1900 of 2002 2/2 https://www.mhc.tn.gov.in/judis

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