KH. JOYMATI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) NONE for the appellant. Even on the last dates of hearing no one appeared for the appellant.

(2.) INSTEAD of dismissing the case, for want of prosecution we had adjourned the matter only to accommodate the appellant's counsel to appear and make submission in respect of his case. However, situation did not improve because even to -day no one has appeared for the appellant, yet we do not wish to dismiss the appeal for want of prosecution .

(3.) HAVING perused the entire records of the case, we find that no case is made out for interference in the impugned judgment passed by the learned Single Judge who dismissed the writ petition