LAWS(MAD)-2008-6-477

S A IBRAHIM Vs. DIRECTOR EMPLOYMENT AND TRAINING

Decided On June 20, 2008
S.A. IBRAHIM Appellant
V/S
DIRECTOR EMPLOYMENT AND TRAINING Respondents

JUDGEMENT

(1.) THE Writ Petition has been listed today under the caption "for dismissal", since there was no representation on behalf of the petitioner, on 19.6.2008. Even today, when the matter is listed, there is no representation on behalf of the petitioner. Hence, the Writ Petition stands dismissed for non prosecution. No costs.