Citation : 2022 Latest Caselaw 2450 Tel
Judgement Date : 8 June, 2022
THE HONOURABLE JUSTICE G. SRI DEVI
M.A.C.M.A No.810 OF 2004
JUDGMENT:
Learned Standing Counsel for respondent No.2 is
present. Though the appeal pertain to the year 2014, there is
no representation from the appellant. Even on earlier occasions
also, there was no representation for the appellant. The matter
is listed today under the caption for 'final hearing'. In spite of
repeated calls, none appears for the appellant. It seems that the
appellant has no interest to prosecute the case.
2. Hence, the appeal is dismissed for non-prosecution.
There shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand
closed.
______________________ JUSTICE G SRI DEVI 8th June, 2022
YVL
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!