- (1.) The list has been revised, but none appears to press the revision on behalf of revisionist.
(2.) This is an old revision of 2007. The dockets of pending cases are already huge and the matter cannot be allowed to linger on for indefinite period of time.
(3.) Shri A.N. Mishra, counsel for the opposite parties is present in the court. In the aforesaid circumstances, this Court, therefore, proposed to proceed with the hearing of the case with the assistance of learned A.G.A. and also on the basis of the record of the case.;