K MOHAMMED MEERA Vs. C MAHARAJAN

JUDGEMENT

(1.) WHEN the Petition was taken up for hearing, on 07. 11. 2007, there was no representation on behalf of the petitioner. Hence, the Petition was posted today i. e. , 12. 11. 2007, under the caption 'for Dismissal'. Even today, there is no representation on behalf of the petitioner. Therefore, this Civil Revision Petition is dismissed for non-prosecution. No costs. Consequently, the connected C. M. P is also dismissed.