R VELLAISAMY Vs. ASST ENGINEER PWD
LAWS(MAD)-2007-11-238
HIGH COURT OF MADRAS
Decided on November 14,2007

R.VELLAISAMY Appellant
VERSUS
P.SUBRAMANIAM Respondents

JUDGEMENT

- (1.) THIS petition has been listed under the caption "for dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i. e. , on 13. 11. 2007. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.;


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