LAWS(NCD)-2015-4-164

KOLIN K MEKWAN Vs. VINODBHAI M SOLANKI

Decided On April 15, 2015
Kolin K Mekwan Appellant
V/S
Vinodbhai M Solanki Respondents

JUDGEMENT

(1.) NO one appears for the petitioners. Notice of the petitioner has been received back undelivered with the postal remarks "left". Notice of counsel for the petitioner has been received undelivered with the report "expired".

(2.) AS the petitioners have failed to give fresh address, they cannot be served because they are not residing at the given address. The petitioners are under obligation to intimate the change of address, which they have failed to do so. Under these circumstances, they cannot be served with the notice. Since, the petitioners have not furnished their correct address, they have lost their interest to pursue with this petition. Therefore, revision petition is dismissed for non -prosecution.