P MANI Vs. RAMACHANDRA MEDICAL COLLEGE

JUDGEMENT

(1.) This action came up for admission before us today.

(2.) It is not as if this action is coming up for admission for the first time and as a matter of fact, it came for admission for more than three times. On all such occasions learned Counsel appearing for the complainant M/s. Gajalakshmi Rajendran was called absent and no representation was made on her behalf. Today also, the said learned Counsel is absent and no representation is made on her behalf. In such a situation, there is no other go for us except to pass orders of course after perusal of the averments in the complaint and other connected documents filed also with it.

(3.) The sum and substance of the complaint is to the following effect :