LAWS(MAD)-2010-2-375

GEETHA Vs. STATE OF TAMIL NADU

Decided On February 18, 2010
GEETHA Appellant
V/S
STATE OF TAMIL NADU, REP. BY ITS SECRETARY TO THE GOVT. PUBLIC DEPARTMENT Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 17.02.2010. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.