DHANAM Vs. SUNDARAM FINANCE LIMITED

JUDGEMENT

(1.) WHEN the matter has been posted today, there is no representation before this Court at the time of calling at 1.15 A.M. Already this Court on 04.11.2009 has adjourned this matter to 05.11.2009 finally on the ground that the petitioner has not been ready. Hence, this Court is left with no option but to dismiss the Civil Revision Petition for want of diligent prosecution. Consequently Connected the Miscellaneous Petition is closed. No costs.