D.P.Singh, J. - (1.) Learned counsel for the respondent was granted three weeks time to file counter affidavit on 6th February, 1995, but no counter affidavit was filed and again three weeks further time was granted on 8.10.2004. Yet again by a peremptory order three weeks time was granted on 23rd. November, 2004 to file counter affidavit, but no counter affidavit has been filed till date.
(2.) This petition has remained pending for the last thirteen years and it does not appear appropriate to grant further time.
(3.) Heard learned counsel for the petitioner and Ms. Kirtika Singh for the respondents on merit.;