CHANDARASHEKAR Vs. UMASHANKAR K.S

JUDGEMENT

(1.) Learned counsel for the petitioner is neither present physically nor through Video Conference. No reasons are forthcoming for his non-appearance.

(2.) Learned counsel for the respondent alone is physically present in the Court.

(3.) A perusal of the order sheet would go to show that the present petition is of the year 2018, which has arisen from the criminal case of the year 2011, as such, the matter is eleven years old. On several dates of hearing, learned counsel for the petitioner had remained absent. However, the matter was getting adjourned due to his non-appearance.