LAWS(MAD)-2007-11-303

CHEMMALAR Vs. STATE OF TAMILNADU

Decided On November 16, 2007
CHEMMALAR Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THESE petitions have been listed under the caption "for Dismissal", since there was no representation on behalf of the petitioners, on an earlier occasion, i. e. , on 15/11/2007. Even today, there is no representation on behalf of the petitioners. Hence, these petitions are dismissed for non-prosecution. No costs.