Madras High Court
Dunlop India Limited vs Rani @ Rani Murthy Raju on 15 February, 2018
Author: V.M.Velumani
Bench: V.M.Velumani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15.02.2018 CORAM: THE HONOURABLE MS.JUSTICE V.M.VELUMANI C.R.P.(PD)Nos.731 to 733 of 2014 & M.P.Nos.1 to 1 of 2014 (3 M.Ps.) Dunlop India Limited Represented by its General Manager Having its Factory and Office at 512, M.T.H.Road, Ambattur, Chennai 600053. .. Petitioner in all C.R.Ps. Vs. Rani @ Rani Murthy Raju .. Respondent in C.R.P.No.731/2014 1.D.Rajan Dev 2.V.Kumaravel .. Respondents in C.R.P.No.732/2014 S.Deivasigamani .. Respondent in C.R.P.No.733/2014 COMMON PRAYER: Civil Revision Petitions filed under Article 227 of the Constitution of India to strike off the suit O.S.Nos.269, 272 and 273 of 2008 pending on the file of the District Munsif Court, Ambattur. For Petitioner : No appearance For Respondents : M/s.P.V.Rajeswari C O M M O N O R D E R
When these matters were taken up for hearing on 14.02.2018, there was no representation on behalf of the petitioner. Hence, the matters were directed to be posted today under the caption 'for dismissal'. Even today, there is no representation on behalf of the petitioner. Therefore, these Civil Revision Petitions are dismissed for default. No costs. Consequently, connected Miscellaneous Petitions are closed.
15.02.2018 gsa To The District Munsif, Ambattur.
V.M.VELUMANI, J.
gsa C.R.P.(PD)Nos.731 to 733 of 2014 & M.P.Nos.1 to 1 of 2014 (3 M.Ps.) 15.02.2018