VINOD Vs. YAMANAPPA

JUDGEMENT

(1.) By the impugned order, an application filed by the plaintiff to reopen and recall PW1 for further chief has been rejected.

(2.) The notice of this writ petition was ordered and the counsel was also permitted to take out notice on the counsel for the 1st respondent appearing in the Trial Court and intimate them that the matter would be taken up for final disposal on 18/10/2022.

(3.) Pursuant to the said order, the copies of the writ petitions were served to the counsel appearing for the 1st respondent in the Trial Court on 13/10/2022, there is however no appearance on behalf of the 1st respondent.