Ravindra Singh, J. - (1.) In this case notice has been issued to the opposite party Ram Shiromani by this Court on 21.5.1987. The report of C.J.M. Jaunpur shows that it has been served upon the opposite party on 5.9.2005, but no one has appeared on behalf of the opposite party. It is too old matter, therefore, it cannot be further prolonged.
(2.) Heard Sri R.B. Sahai learned Counsel for the applicant and the learned A.G.A.
(3.) This application is filed by the applicant Hargovind Agarwal with a prayer that the proceedings of complaint Case No. 203 of 1987 pending in the court of Additional Munsif, Jaunpur, Ram Shiromani v. Shiv Poojan Tiwari and Ors. may be quashed.;