Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the revisionist.
(2.) This case has come up in the additional cause list yesterday also. A statement was made by counsel for the revisionist that Shri A.P. Singh Advocate, who appears for the opposite parties had been informed and had stated that he would be present when the case was taken up. However, when the case was called out he was not present and therefore, the matter was directed to put up today.
(3.) Today on the case being called out, a notice of this case, sought to be served upon Shri A.P. Singh advocate has been produced, which is taken on record. In this notice it has been endorsed that Shri A.P. Singh, Advocate has informed the person serving the notice that he no longer has instructions in the matter. Accordingly, the matter is being decided finally after hearing the counsel for the revisionist.;