Madras High Court
Viswapriya vs Sivakumar on 10 November, 2023
C.R.P(MD)No.1351 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.11.2023
CORAM:
THE HONOURABLE MR.JUSTICE P.B.BALAJI
C.R.P(MD)No.1351 of 2019
Viswapriya ... Petitioner/ Petitioner
.Vs.
Sivakumar ... Respondent / Respondent
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, for expeditious trial in H.M.O.P.No.143 of 2018, on
the file of the Family Court, Dindigul.
For Petitioner : No appearance
For Respondent : Mr.S.Sugumar
ORDER
When the Civil Revision Petition was listed on 03.11.2023, there was no representation for the petitioner. Hence, the matter was directed to be listed under the caption "for dismissal”. Even today (ie.10.11.2023), when the matter is taken up for hearing, there is no representation on behalf of the petitioner. The learned counsel for the respondent is present.
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2. Hence, this Court is of the view that no purpose will be served to keep the Civil Revision Petition. Therefore, this Court is inclined to dismiss the Civil Revision Petition.
3. The instant Civil Revision Petition stands dismissed for non-prosecution. There shall be no order as to cost.
Index:Yes/No 10.11.2023
Internet:Yes/No
NCC:Yes/No
Ls
To
1. The Family Court,
Dindigul.
2. The Section Officer,
VR Section,
Madurai Bench of Madras High Court, Madurai.
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Ls C.R.P(MD)No.1351 of 2019 10.11.2023 4/4 https://www.mhc.tn.gov.in/judis