IN RE Vs. VISHWANATH V K

JUDGEMENT

(1.) The petition is listed before the Bench for hearing. When the matter was taken up, the Counsel of the Respondent is present and neither the counsel for the Petitioner nor the Petitioner are present. Today the matter is listed finally for appearance of the Petitioner and the Counsel. Today too the counsel and petitioner is absent. It appears that, the petitioner not showing any interest to proceed with the case. Even though the matter is listed, there is no representation ftam Petitioner is absent. Therefore, petition is liable to dismissed for default.

(2.) Accordingly, petition is dismissed for non-prosecution.