Ride Master Rims Private Limited vs Inspector General Of Registration on 8 January, 2021

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Madras High Court

Ride Master Rims Private Limited vs Inspector General Of Registration on 8 January, 2021

Bench: S.M.Subramaniam

                                                             M.P.No.2 of 2012 in C.M.A.SR.No.21180 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.01.2021

                                                          CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                   M.P.No.2 of 2012
                                             in C.M.A.SR.No.21180 of 2011

                     Ride Master Rims Private Limited,
                     New No.40, Tailors Road,
                     Kilpauk, Chennai-600 010.                               ..Petitioner

                                                        Vs.
                     1.Inspector General of Registration,
                       and Chief Controlling Revenue Authority,
                       No.120, Santhome High Road,
                       Chennai-600 028.

                     2.District Revenue Officer(Stamps),
                       5th Floor, Singaravelanar Maligai,
                       Rajaji Salai, Chennai-1.

                     3.Sub-Registrar of Assurances
                       Avadi, Chennai.                           ..Respondents
                     Prayer : Civil Miscellaneous Petition filed under Section 5 of the
                     Limitation Act, to condone the delay of 218 days in filing the above
                     C.M.A.SR.No.21180 of 2011.
                                         For Petitioner   : Mr.Kubendran

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https://www.mhc.tn.gov.in/judis/
                                                             M.P.No.2 of 2012 in C.M.A.SR.No.21180 of 2011

                                                         for M/s.Rank Associates

                                        For Respondents : Batta due

                                                      ORDER

This Civil Miscellaneous Petition is filed to condone the delay of 218 days in filing the above C.M.A.SR.No.21180 of 2011.

2. This Court ordered notice to the respondents on 29.03.2012.

Almost eight years lapsed, till today, the petitioner has not paid the batta nor served notice to the respondents as per the order of this Court. Thus, an inference is to be drawn that the petitioner is not interested in pursuing the litigation. Accordingly, the miscellaneous petition stands dismissed and C.M.A.SR.No.21180 of 2011 is rejected at the SR Stage itself. No costs.

08.01.2021 ssb Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order S.M.SUBRAMANIAM, J.

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https://www.mhc.tn.gov.in/judis/ M.P.No.2 of 2012 in C.M.A.SR.No.21180 of 2011 ssb To The Sub Assistant Registrar, A.E.Section, High Court, Madras.

M.P.No.2 of 2012 in C.M.A.SR.No.21180 of 2011 08.01.2021 3/3 https://www.mhc.tn.gov.in/judis/

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