LAWS(MAD)-2009-3-116

UNION OF INDIA Vs. REGISTRAR

Decided On March 24, 2009
UNION OF INDIA REP. BY ITS PRINCIPAL CHIEF POST MASTER GENERAL Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) EVEN though the matter has been listed under the caption `For Dismissal', the counsel for the petitioner who is present in Court, is not in a position to argue the matter and prays for further time. We do not find any justification to grant further adjournment. The writ petition is accordingly dismissed for default. No costs.