POLYLINK POLYMERS I LTD Vs. LAXMI TIMBER MART

JUDGEMENT

(1.) DESPITE the fact that the main Revision Application is of the year 2001, no steps are taken by the petitioner to serve the respondent. Hence, present Civil Revision Application is dismissed for non-prosecution. Rule is discharged. Ad-interim relief granted earlier vacated forthwith.

(2.) THE Registry is directed to send the writ of this order to the trial Court/Executing Court immediately.