LAWS(KER)-2012-2-139

DIVYA L. Vs. RUKHILESH M.G.

Decided On February 17, 2012
Divya L. Appellant
V/S
Rukhilesh M.G. Respondents

JUDGEMENT

(1.) PRAYER in the Original Petitions filed under Article 227 of the Constitution is for a direction to hear and dispose of Ext. P2 restoration applications filed, within a time limit. We called for a Report. The Report received in respect of both the Original Petitions reads as follows:

(2.) WE heard the learned counsel. We made available the Report to the learned counsel for the petitioner. Without prejudice to the right available to the petitioner to move for early hearing, we dispose of the Original Petitions.