- (1.) Sri Anand Kumar Pandey, learned counsel for the petitioner, states that he has not prepared the matter at all and has gone through the file. He submitted that the matter may be adjourned today. The matter is of the year 2002 and proceedings of the Court below have been stayed for the last 12 years. When he was informed that there are four counsels appearing in this matter, he submitted that he has nothing to do with other counsels but so for as he is concerned, he is not ready with the case.
(2.) From the record, I find that petitioner, Daulat Ram Sharma, son of M.D. Sharma, himself is an Advocate and is also appearing in person. His name is also been shown in the cause list. In these facts and circumstances, I do not find any justification to accept the request of adjournment only for the reason that out of four, only one counsel i.e. Sri Pandey is not inclined to address the Court particularly when no other counsel has appeared, though the case has been called in revised.
(3.) Besides, Petitioner, whose name is also shown in the cause list, is also not present, therefore, I have no option but to go through the record myself and decide this writ petition.;