LAWS(MAD)-2008-11-301

VIKRAM SAT VISION Vs. STATE OF TAMILNADU

Decided On November 10, 2008
VIKRAM SAT VISION, Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on earlier occasions, i.e., on 6.11.2008 and 7.11.2008. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs. Consequently, W.P.M.P.Nos.3574 and 3575 of 2003 is closed.