Madras High Court
Mrs.Anandhi vs M/S. Sri Vigneshwara Traders on 7 September, 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 07.09.2017 CORAM THE HON`BLE MR.JUSTICE A.D. JAGADISH CHANDIRA Crl.O.P.No.2239 of 2011 and M.P.Nos.1 and 2 of 2011 Mrs.Anandhi ... Petitioner Vs M/s. Sri Vigneshwara Traders, Proprietor by K.R.Duraiganth S/o.Rangasamy, Door No.1611, Trichy Road, Coimbatore-641 018. ... Respondent Criminal Original Petition filed under Section 482 Cr.P.C to call for the records relating to the C.C.No.984 of 2010 on the file of the Learned Judicial Magistrate No.III, Coimbatore and quash the same as against the petitioner. For Petitioner : No appearance For Respondent : Mr.B.Nedunchezhiyan O R D E R
The learned counsel for the petitioner is absent. The learned counsel for the respondent is present.
2. When the matter has been posted in the list under the caption "for dismissal" on 01.08.2017, there was no representation for both sides and the matter was directed to be posted under the caption "for dismissal" on 22.08.2017. Even on 22.08.2017, nobody appeared and the matter was directed to be posted under the caption "for dismissal" on 23.08.2017. Again when the matter was taken up on 24.08.2017, Mr.Saravana Kumar, the counsel on record for the petitioner has submitted that another counsel on record M/s.M.Samundeeswari Prabha has become a Judicial Officer and he has also circulated a letter to the Registry to remove her name in the cause list and her name was directed to be deleted and the name of the second counsel, Mr.Saravana Kumar was printed in the cause list and the matter was directed to be posted on 01.09.2017. Again the matter was listed on 05.09.2017. Even on that day, there was no representation for the petitioner and the matter was directed to be posted under the caption "for dismissal" on 07.09.2017. Even today, there is no representation for the petitioner. It is seen that neither the counsel nor the party is interested in prosecuting the case. Hence, the Criminal Original Petition stands dismissed for non-prosecution. Consequently, the connected miscellaneous petitions are closed.
07.09.2017 uma Index : Yes Internet: Yes To The Judicial Magistrate No.III, Coimbatore.
A.D. JAGADISH CHANDIRA,J uma Crl.O.P.No.2239 of 2011 and M.P.Nos.1 and 2 of 2011 07.09.2017