Madhya Pradesh High Court
Executive Engineer M.P. Housing Board vs Atmaram on 26 September, 2014
WP No.1150/09 (S)
26.09.2014
None for the petitioner as well as respondent no.1 although served.
Presence of respondent no.2 is not required in the matter. In the absence of petitioner's counsel, the petition is hereby dismissed for want of prosecution. There shall be no order as to the costs.
(U. C. Maheshwari) Judge Pb