C.MANI, v. A.SANKARANARAYANAN @

************* [Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.] When the matter was taken up for hearing on 02.03.202, there was no representation on behalf of the appellant and hence the matter was directed to be listed on 04.03.202 under the http://www.judis.nic.in 2Caption 'for dismissal''. On the subsequent hearings ie., on 04.03.202 and 09.03.202 also, there was no representation on behalf of the appellant and hence the matter was directed to be listed under the same caption and finally, the matter is listed today under the same caption. Even today also, there is no representation on behalf of the appellant. 2.In view of the same, this Court has no other option except to dismiss the Civil Miscellaneous appeal for non-prosecution. Accordingly, the Civil Miscellaneous Appeal is dismissed for non- prosecution. No costs. Consequently, connected Miscellaneous petition is dismissed. [P.S.N.,J.] & [S.K.,J.] 25.03.202 Index:Yes/No Internet:Yes/No Note : In view of the present lock down owing to COVID-9 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant http://www.judis.nic.in 3concerned. .The Judge, Family Court, Madurai. 2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai. http://www.judis.nic.in 4PUSHPA SATHYANARAYANA J. S.KANNAMMAL, J. JUDGMENT MADE IN C.M.A(MD)NO.056 OF 206 C.M.P(MD)No.9459 of 206 http://www.judis.nic.in 525.03.202 http://www.judis.nic.in