LAWS(KAR)-2020-4-66

CHANDRIKA Vs. STATE OF KARNATAKA

Decided On April 16, 2020
CHANDRIKA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This matter is listed for the sixth time for furnishing of PF to issue notice against respondent No.2. Though the matter is called twice in the morning session and in the afternoon session, there is no representation on behalf of the petitioner.

(2.) Hence, the petition is dismissed for non-prosecution.