LAWS(MAD)-2008-6-112

SUDALAIMUTHU Vs. DIRECTOR GENERAL OF POLICE AND CHAIRMAN

Decided On June 20, 2008
SUDALAIMUTHU Appellant
V/S
DIRECTOR GENERAL OF POLICE AND CHAIRMAN 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.