S ANTONY PRAGASAM Vs. GOVERNMENT OF TAMIL NADU
LAWS(MAD)-2008-6-388
HIGH COURT OF MADRAS
Decided on
June 24,2008
S.ANTONY PRAGASAM
Appellant
VERSUS
GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT
Respondents
JUDGEMENT
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(1.)THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioners, on an earlier occasion, i.e., on 23.06.2008. Even today, there is no representation on behalf of the petitioners. Hence, this petition is dismissed for non-prosecution. No costs.
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