BOARD OF MANAGEMENT Vs. DEPUTY REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) WHEN the matter was called on 05.06.2014, there was no representation for the petitioner and hence, the matter was ordered to be listed today (i.e. 06.06.2014) under the caption 'for dismissal'. Today also there is no representation for the petitioner. Hence, this writ petition is dismissed for non prosecution. No costs.