Satya Poot Mehrotra, J. - (1.) PURSUANT to the order dated 4.5.2007, the case is listed today. The case has been taken -up in the revised list. The Court has waited for sometime. However, the learned Counsel for the defendants -appellants have not appeared.
(2.) SMT . Archana Singh, holding brief for Sri Ajit Kumar Singh, learned Counsel for the respondent No. 8, is present. In the circumstances, there is no option, but to dismiss the present second appeal for want of prosecution. The second appeal is, accordingly, dismissed for want of prosecution. ;