LAWS(MAD)-2010-2-498

A CHANDRAN Vs. DEAN RAJAJI GOVERNMENT HOSPITAL

Decided On February 22, 2010
A.CHANDRAN Appellant
V/S
DEAN, RAJAJI GOVERNMENT HOSPITAL Respondents

JUDGEMENT

(1.) ORDER When the matter is called, there is no representation on behalf of the petitioner. Hence, this writ petition is dismissed for non prosecution. No costs.