A PAUL NADAR Vs. SUBBIAH PILLAI

JUDGEMENT

(1.) WHEN the Civil Miscellaneous Appeal was taken up for hearing, on 07. 11. 2007, the learned counsel for the appellants reported that he has no instructions from the appellants and the appellants also called absent. Hence, the appeal was posted today i. e. , 12. 11. 2007, under the caption 'for Dismissal'. Even today, there is no representation on behalf of the appellants. Therefore, this Civil Miscellaneous Appeal is dismissed for non-prosecution. No costs. c