Madras High Court
K.R.Andu Gowder vs Saroja on 19 December, 2018
Author: Abdul Quddhose
Bench: Abdul Quddhose
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 19.12.2018
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
C.R.P.(NPD).No.1396 of 2013
and
M.P.No.1 of 2013
1.K.R.Andu Gowder
2.Seenilakshmi
3.Drowpathi ... Petitioners
Vs.
1.Saroja
2.Kamala
3.Gangadevi
H.Krishnan (Since Deceased)
4.H.Nagulan
5.K.Subramani @ Saibaba
6.B.Devan
7.K.Sundari
8.K.Ranganath
9.K.Premkumar
10.Ammuammal
11.K.R.Chandran
12.K.R.Arjunan
13.K.R.Haldorai
14.K.R.Ramesh ... Respondents
Prayer :- The Civil Revision Petition has been filed under Article 227 of
the Constitution of India against the order dated 31.10.2012 passed in
I.A.No.212 of 2009 in O.S.No.57 of 2008 on the file of the Subordinate
Judge, The Nilgiris.
For Petitioners : Mr.P.R.Balasubramanian
http://www.judis.nic.in
2
ABDUL QUDDHOSE,J.
sms
ORDER
The matter is listed under the caption “for dismissal” today. The learned counsel appearing for the petitioners seeks further adjournment for arguing the matter. Even on the earlier occasion on 04.12.2018, there was no representation on the side of the petitioners. Right from 15.11.2018, the learned counsel appearing for the petitioners has been seeking adjournment to argue the matter. It can now be inferred that the petitioners are not interested in prosecuting the revision petition.
Accordingly, the Civil Revision Petition is dismissed for default. No costs. Consequently, connected miscellaneous petition is closed.
Index : Yes / No
Internet : Yes / No 19.12.2018
sms
To
The Subordinate Judge, The Nilgiris.
C.R.P.(NPD).No.1396 of 2013
and M.P.No.1 of 2013 http://www.judis.nic.in