M A SAJAN Vs. E W BAPTIST

JUDGEMENT

(1.) WHEN the above matter was called in the forenoon, there was no representation on behalf of the petitioner. Hence, it was passed over. In the afternoon also when the matter was called, there was no representation on behalf of the petitioner. Hence, this Court has no other option than to dismiss the above revision. Accordingly, the Civil Revision Petition is dismissed for non-prosecution. No costs. Consequently, M.P.No.3 of 2007 is also dismissed.