ARUNKUMAR Vs. NAGARAJA

JUDGEMENT

(1.) Noticing the fact that the learned counsel for the petitioners has been continuously absent. This Court on 26/5/2023 had passed the following order:

(2.) Even today there is no representation on behalf of the petitioners.

(3.) In the light of the earlier order as also the fact that there is continuous absence on part of the petitioners, the petition stands dismissed for non-prosecution.