LAWS(SC)-2015-9-227

P. SREENIVASULU Vs. P.J. ALEXANDER

Decided On September 09, 2015
P. Sreenivasulu Appellant
V/S
P.J. Alexander Respondents

JUDGEMENT

(1.) No one is present on behalf of the respondents despite service.

(2.) Leave granted.

(3.) We have heard learned counsel for the appellants.