UMRETH MUNICIPALITY Vs. K P KHARIDIA

JUDGEMENT

(1.) WHEN the matter was called out, nobody appeared on behalf of the petitioner. No mentioning is also made by any responsible person on behalf of the parties or the advocate. It is an old matter pending for more than a decade. In view of the facts and circumstances, this Court has no option but to raise the helplessness and to dismiss this Spl.C.A. for default. Accordingly, it is dismissed for default. Rule is discharged. No costs.