KAMLESHKUMAR MERUBHA VAGHELA Vs. POLICE COMMISSIONER
Decided On August 20, 2009
KAMLESHKUMAR MERUBHA VAGHELA Appellant
V/S
POLICE COMMISSIONER Respondents
JUDGEMENT
(1.) THIS present petition is called out twice today. On both the occasions, the learned advocate appearing on behalf of the petitioner is absent. Hence, dismissed for non-prosecution. Rule is discharged. No cost.