K CHELLA NADAR Vs. KHAJA MOHIDEEN

JUDGEMENT

(1.) WHEN the matter was taken up on 28.07.2008, there was no representation on behalf of the appellant as well as for the respondents. Hence, the matter was directed to be listed today under the caption "for dismissal."

(2.) EVEN today, there is no representation on either side. Hence, the appeal is dismissed for non-prosecution. However, there shall be no order as to costs.