LAWS(MAD)-2009-4-480

KASTURI RADHKRISHNAN Vs. CHAIRMAN TAMILNADU ELECTRICITY BOARD

Decided On April 08, 2009
KASTURI RADHKRISHNAN Appellant
V/S
CHAIRMAN TAMILNADU ELECTRICITY BOARD 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 06.04.2009. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.