RSL TEXTILES INDIA LTD Vs. RAMASWAMY SETHURAMAN

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 23. 11. 2007. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.