K.S.MUKESH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The writ petition was listed for hearing on 11.01.2019. None appeared for the writ petitioners. Thus, the case was directed to be listed on 18.01.2019 under the caption "For Dismissal".

(2.) When the matter is taken up for hearing today i.e., on 18.01.2019, there is no representation on behalf of the writ petitioners. Thus, it is to be construed that the writ petitioners are not interested in pursuing the matter.

(3.) Accordingly, the writ petition stands dismissed for non- prosecution. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.