Madras High Court
V.Murugesan vs S.Radhakrishnan on 29 June, 2017
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 29.06.2017 CORAM THE HON'BLE MR. JUSTICE M.DURAISWAMY W.P.SR.No.42264 of 2016 V.Murugesan .. Petitioner v. 1.S.Radhakrishnan 2.K.Vasudeva Maniakarar 3.The Registrar High Court, Madras Chennai .. Respondents Writ Petition filed under Article 226 of the Constitution of India to issue a Writ of certiorari to call for records from the Registrar, High Court, Madras, relating to the Order in O.P.No. 659 of 2010, dated 07.11.2015 and quash the same. For Petitioner : No appearance O R D E R
Consistently there is no representation on behalf of the petitioner. When the matter was listed for hearing on 19.06.2017, there was no representation on behalf of the petitioner and the matter was adjourned to next week. Subsequently, when the matter was listed for hearing on 27.06.2017, there was no representation on behalf of the petitioner. Hence, this court had directed the Registry to list the matter on 29.06.2017 under the caption for dismissal. Today also, there is no representation on behalf of the petitioner. In these circumstances, this court left with no other option except to dismiss the Writ Petition for non prosecution. Accordingly, the Writ Petition is dismissed for non prosecution No costs.
29.06.2017
Index : Yes/No
Rj
To
The Registrar
High Court, Madras
Chennai
M.DURAISWAMY, J,
Rj
W.P.SR.No.42264 of 2016
29.06.2017
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