LAWS(MAD)-2009-7-673

V THIAGARAJAN Vs. UNITED INDIA INSURANCE COMPANY LIMITED

Decided On July 14, 2009
V.THIAGARAJAN Appellant
V/S
UNITED INDIA INSURANCE COMPANY LIMITED REP BY ITS CHAIRMAN CUM MANAGING DIRECTOR, UNITED INDIA INSURANCE COMPANY LIMITED ROYAPETTAH Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 10.07.2009. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs. Consequently connected M.P.'s are also closed.