Rajesh Singh Chauhan, J. - (1.) List revised.
(2.) No one appeared on behalf of the revisionist nor any adjournment slip has been given.
(3.) The order sheet reveals that on 28.8.2017 this Court was pleased to pass an order that this case shall not be adjourned on the next date since the request was made on behalf of learned Counsel for the revisionist. This case was again listed on 8.11.2017. On said date again no one appeared on behalf of the revisionist and on the said date, this Court was pleased to list this case for another date directing that on the next date the aforesaid case shall be decided on merits. It was again listed on 17.3.2018 and 23.3.2018 but again no one appeared on behalf of the revisionist.;