Madras High Court
N.Mohan vs P.Govindasami on 10 July, 2018
Author: P.Velmurugan
Bench: P.Velmurugan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 10.07.2018 CORAM THE HONOURABLE Mr.JUSTICE P.VELMURUGAN C.R.P (PD) No.4550 of 2017 N.Mohan ... Petitioner Vs. 1.P.Govindasami 2.G.Namasivayam 3.R.Bharani Kumar 4.The Assistant Engineer TANGEDCO Sithalapakkam, Chennai 126 ... Respondents Civil Revision Petition filed under Article 227 of the Constitution of the India to set aside the fair and final order in I.A.No.75 of 2017 in O.S.No.503 of 2016 dated 31.08.2017 on the file of the Principal District Munsif Court, Alandur. For Petitioners : No apperance For Respondents : Mr.G.Ilamurugan O R D E R
Today, when the matter is called, there is no representation for the revision petitioner. Hence, this petition is dismissed for non-prosecution. No costs.
10.07.2018 To The Principal District Munsif Court Alandur P.VELMURUGAN.J., gpa C.R.P (PD) No.4550 of 2017 10.07.2018