Vijay Lakshmi, J. - (1.) List has been revised. No one is present on behalf of the revisionist despite repeated calls. Learned counsel for the respondent no. 2 Sri Shahid Ali Siddiqui, is present.
(2.) Heard learned counsel for the respondent no. 2; learned A.G.A. for the State and perused the record.
(3.) Learned counsel for the respondent no. 2 submits that this revision has wrongly been listed in the category of infructuous cases. He submits that counter affidavit was filed far back on 16.12.2011 but the revisionist has not filed any rejoinder affidavit despite having sufficient time and opportunity. Learned counsel for the respondent No. 2 submits that, clearly, the revisionist is misusing the interim order of this Court whereby the further proceedings of concerned Criminal Case No. 1059 of 2007, relating to the occurrence of the year 2004, have been stayed.;