DAMODARAM DHARMASTHAPANAM Vs. GEM MANUFACTURERS P LTD

JUDGEMENT

(1.) AT the time when the matter has been called for the purpose of hearing there is no representation on the side of the petitioner today. Earlier the matter has been adjourned to 6.11.2009 from 04.11.2009 and again from 6.11.2009 the matter has been adjourned to this day. Today also there is no representation on the side of the petitioner. Equally, there is no representation on the side of the respondent. Hence, this Court is left with no other alternative but to dispose of the civil revision petition for want of diligent prosecution, without costs.