Madras High Court
M.Ramadoss vs R.Sermathai on 8 September, 2017
Author: T.Ravindran
Bench: T.Ravindran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 08.09.2017 CORAM THE HONOURABLE MR.JUSTICE T.RAVINDRAN C.M.P.(MD) No.8306 of 2017 in C.R.P.(MD) No.SR35162 of 2017 and C.R.P.(MD) No.SR35162 of 2017 M.Ramadoss ... Petitioner -vs- R.Sermathai ... Respondent PRAYER (in C.M.P.(MD) No.8306 of 2017) : Civil Miscellaneous Petition is filed, under Section 5 of the Limitation Act, to condone the delay of 74 days in preferring the present civil revision petition. PRAYER (in C.R.P.(MD) No.SR35162 of 2017) : Civil Revision Petition is filed under Section 115 of the Code of Civil Procedure, to call for the records and set aside the fair and decreetal order, made in I.A.No.74 of 2016 in O.S.No.98 of 2008, on the file of the Sub Court, Periyakulam, Theni District, dated 13.03.2017. !For Petitioner : No appearance ^For Respondent : :ORDER
No representation for the petitioner. The petitioner called, absent. The civil miscellaneous petition is dismissed for non-prosecution. Consequently, C.R.P.(MD) No.SR35162 of 2017 is rejected.
To:
The Sub Judge, Periyakulam, Theni District.
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