Madras High Court
P.N.S.Reddy vs A.Ganesh on 4 June, 2015
Author: R.S.Ramanathan
Bench: R.S.Ramanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.06.2015 CORAM The Hon'ble Mr. Justice R.S.Ramanathan Crl.O.P.Nos.23910 to 23913 of 2009 and M.P.No.1 of 2009 ( 4 in nos). P.N.S.Reddy Proprietor of M/s.Pradeep Marketing Co. ...Petitioner in all Crl. O.Ps. vs. A.Ganesh Proprietor of AVG Associates. ...Respondent in all Crl. O.Ps. Criminal Original Petitions filed under Section 482 of the Criminal Procedure Code to call for records relating to the private complaints in C.C.Nos.306, 305, 285, 286 of 2008, respectively filed by the respondent, pending on the file of the Judicial Magistrate No.V, Vellore, Vellore District, and to quash the same. For Petitioner : No appearance For Respondent : Mr.Adithya Varadharajan for M/s.T.S.Gopalan and Co. COMMON O R D E R
When these Petitions were called on 01.06.2015, it was represented by the learned counsel, who originally appeared for the petitioner that they had already given change of vakalath, and they are not appearing for the petitioner. Therefore, the Registry was directed to verify whether any other counsel has entered appearance for the petitioner, if not, the Registry was directed to print the name of the petitioner itself in the causelist and the matter was also directed to be listed on 04.06.2015. Accordingly, the matter is listed today and the name of the petitioner is also printed in the causelist, as no counsel had entered appearance on behalf of the petitioner, and when the Petitions were called, there was no appearance for the petitioner. Hence, this Court has no other option, except, to dismiss the Petitions for non-prosecution. Accordingly, these Criminal Original Petitions are dismissed for non-prosecution. Consequently, connected M.Ps. are closed.
04.06.2015 sd To The Judicial Magistrate No.V, Vellore, Vellore District, R.S.Ramanathan, J.
sd Crl.O.P.Nos.23910 to 23913 of 2009 04.06.2015