Madras High Court
C.Paramasivam vs N.Govindaraj on 15 July, 2016
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15.07.2016 CORAM THE HON'BLE MR. JUSTICE M.V.MURALIDARAN CRP(NPD)No.2949 of 2011 and M.P.No.1 of 2011 C.Paramasivam .. Petitioner Vs N.Govindaraj .. Respondent PRAYER: Civil Revision Petition filed under Section 115 of the Code of Civil Procedure, against the fair order and final order dated 08.04.2011 made in E.A.No.134 of 2010 in E.P.No.4 of 2010 (O.S.No.104 of 2008) on the file of the Court of the Subordinate Judge of the Nilgiris at Uthagamandalam. For Petitioner : No Appearance For Respondent : Mr.J.Franklin O R D E R
The learned counsel appearing for the petitioner submitted that originally a letter was sent on 19.11.2013 about the pendency of the Civil Revision Petition in CRP(NPD).No.2949 of 2011, by stating that the party if interested to proceed with the case, he approach with necessary fees and instructions on or before 25.11.2013, but the petitioner has no response. The learned counsel appearing for the petitioner further submits that there was no instruction from the petitioner till 25.11.2013. The lawyer notice dated 19.11.2013 was received by the petitioner viz., C.Paramasivam, there was no response.
2.When the matter came on 27.04.2016, the learned counsel appearing for the petitioner has represented that there was no instructions from the petitioner. Therefore, this Court directed the Registry to post the matter on 28.04.2016 by printing the name of the parties. Again the matter came on 29.04.2016 and thereafter, the matter posted on 02.06.2016. When the matter came up today, the petitioner's name was printed and not appeared before this Court and the learned counsel appearing for the petitioner appeared before this Court and reported that till date no instructions from the petitioner.
3.Therefore, the petitioner is not interested to proceed with the case. Recording the same, the Civil Revision Petition is dismissed for default. No costs. Consequently, connected miscellaneous petition is closed.
15.07.2016 vs Index:Yes/No Internet:Yes/No To The Subordinate Court, Nilgiris @ Uthagamandalam.
M.V.MURALIDARAN,J.
vs CRP(NPD)No.2949 of 2011 and M.P.No.1 of 2011 15.07.2016