E. BASKAR Vs. R.K. DEENADAYALAN

JUDGEMENT

(1.) FOR two consecutive hearings, namely on 30.04.2014 and 16.06.2014, there was no representation for the appellant. However, in order to afford one more opportunity to the appellant, this Court directed listing of the matter today under the caption ''For Dismissal ''.

(2.) DESPITE the fact that the matter stands listed today under the caption ''For Dismissal '' indicating that the absence of representation will lead to the dismissal of the appeal for non -prosecution, the appellant has chosen to leave the case without any representation. Hence, this Court does have no other option than to dismiss the second appeal for non -prosecution.