S THILAKAVATHI Vs. P BALASUBRAMANIYAN

JUDGEMENT

(1.) The miscellaneous petition was listed on 20.12.2017 and on that date, there was no representation on behalf of the petitioner/review applicant and again, the matter was called on 02.07.2018 [yesterday] and on that date also, there was no representation on behalf of the petitioner / review applicant. Therefore, the Registry was directed to list the matter today under the caption "For Dismissal".

(2.) When the matter is called today, there is no representation on behalf of the petitioner. The respective learned counsels for the respondents are present.

(3.) The miscellaneous petition seeking to condone the delay of 96 days in filing the review petition stands dismissed for default. Consequently, the Review Application SR.No.110117/2017 stands rejected. No costs.