A DHANASEKARAN Vs. EXECUTIVE ENGINEER EGMORE CEDC CENTRAL

JUDGEMENT

(1.) WHEN the matter was called on 31.1.2012, there was no representation on behalf of the petitioner. Hence, the matter was directed to be listed under the caption "for dismissal" on 1.2.2012.

(2.) TODAY a representation has been made for adjournment by a counsel, who does not know the name of the counsel appearing for the petitioner and is not authorised by the petitioner's counsel to seek adjournment. Therefore, the request made by the advocate, who does not disclose his name as well cannot be accepted. None represented on behalf of Mr.R.Murugan, learned counsel on record for the petitioner. Hence, this writ petition is dismissed for non prosecution. No costs.