- (1.) When the matters are called out, learned counsel for the petitioners is absent. Neither the matters are mentioned nor anybody appears on behalf of the petitioners.
(2.) I have heard learned counsel for the respondents, who has submitted that the claim amounts, prayed in aforesaid three writ petitions, have already been paid to the petitioners and photocopies of the receipts amounting to Rs. 2,09,800/-, Rs.69,276/-and Rs.1,15,200/-, which have been received by the petitioners by account payee cheques on 21st December, 2009, are also presented before this Court. Thus, all the amounts have already been paid to the petitioners by the respondents.
(3.) As nobody appears on behalf of the petitioners, these writ petitions are hereby, dismissed for default.;