SHABIHUL Hasnain, J. - (1.)This is a case listed in the weekly list. List has been revised.
(2.)SRI R.N. Tilhari appears for the petitioner. The counsel for the opposite party is not present.
These are old hearing matters which have been specifically listed by the orders of the Chief Justice in the weekly list. The intention is to give chance to the respective counsel to adjust their time spread over a week. Despite this facility when the counsel do not appear the courts are left with no option except to proceed in their absence.

(3.)IN the present case Sri R.N. Tilhari is ready with the argument, accordingly the court is proceeding in absence of counsel for the opposite party who has been called twice and found wanting in presence.