Y.SHILPA Vs. N.S. SHANKAR

JUDGEMENT

(1.) There is no representation on behalf of petitioner.

(2.) As could be seen from the daily ordersheet, the notice was issued and TCR were called for on 29/8/2019.

(3.) Thereafter, the matter was listed on 17/8/2021. On that day, a week's time was granted to do the needful. Again the matter was listed on 24/1/2022. On that day also, finally a week's time was granted to do the needful.