- (1.) In this appeal arguments of learned counsel for the appellants were heard and judgment was reserved on 20.12.2011. Thereafter by order dated 23.2.2012 matter was directed to be listed for hearing again in the next cause list. The said order is quoted below: "This appeal was finally heard on 20.12.2011 and judgment was reserved. However due to inadvertence it was not verified on the said date that at the time of admission of this appeal on 6.9.1982 substantial question of law had not been framed. Accordingly, it is directed that the appeal will be heard on the substantial questions of law no. 1 and 2 stated on page 8 of the memorandum of appeal. List for hearing again in the next cause list. "
(2.) Thereafter, on 4.5.2012 the following order was passed. "Case called out. No one appears for the respondents. Heard Shri Satya Prakash Mishra, learned counsel for the appellant again. Learned counsel has addressed the court on substantial questions of law nos. 1 and 2 stated in the memorandum of appeal. Judgment reserved. List for delivery of judgment on 15.5.2012".
(3.) However, due to paucity of time judgment could not be delivered on 15.5.2012.;