D.S.Sinha, J. - (1.) Order-sheet indicates that instant petition was filed on 15-1-1998 and was directed to come up on 19-1-1998. However, the petition came up on 20-1-1998 on which date a supplementary-affidavit was filed. The case was directed to be listed after three weeks. Next date fixed in. the case was 25-11-1998. The order-sheet of that date indicates that the learned Counsel for the petitioners was directed to file an amended petition within two days. Thereafter, the matter was before the Court on 8-1-1999, and the Court passed the following order : "Hon'ble M. Kathju, J. Hon'ble R.K. Singh, J. As prayed list on 27-1-1999 alongwith the record of Second Appeal No. 2110 of 1987 showing the name of Counsel for the parties in that appeal also. It is made clear that both these cases will be heard and disposed of on that date. This order has been passed in presence of Sri U. S. Awas-this, Counsel for the respondents. Sd./-Sd./ M. Katju R.K. Singh"
(2.) The order-sheet dated 27-1-1999 indicates that again, on prayer being made in that regard, the Court directed the case to be. listed alongwith Second Appeal No. 2110 of 1987 on 23-2-1999. While passing the order the Court also passed an order making it clear that the case would be heard and decided finally on the date fixed. But, on 23-2-1999 the case was left out. It came up before the Court on 11-3-1999. On 11-3-1999 Shri Santosh Kumar Tripathi, one of the two learned Counsels, appearing for the petitioners, requested that the case be passed over and listed in the next cause list. The prayer was accepted. The case was up before the Court on 20-7-1999 and it was directed to come up the next day i.e., 21-7-1999. On 21-7-1999 the case was directed to be listed in the next week on the request of the Counsel.
(3.) After lapse of about one year, on 3-7-2000, the case was listed again. On this day Shri Santosh Kumar Tripathi, one of the two Counsels appearing for the petitioners, stated that the other Counsel Shri U.K. Shandilya had instructions to argue the case but he was out of station. On this statement Shri Tripathi prayed that the case might be adjourned for the day.. The prayer of Shri Tripathi was accepted. The petition was listed again on 11-7-2000. But, it was passed over as Shri Santosh Kumar Tripathi had sent an illness slip praying for adjournment of the case and the case was adjourned. On 19-7-2000 when the case was listed next Shri Santosh Kumar Tripathi again sent an illness slip praying for adjournment of the case. The illness slip of Shri Tripathi was honoured and the case was adjourned.;