B. Amit Sthalekar, J. - (1.) Heard learned Standing Counsel for the petitioner.
(2.) List has been revised. In the order of 25.1.2018 of this court, it was made clear that the case shall be listed peremptorily in the next cause list and will not be adjourned on any ground whatsoever.
(3.) No one appears on behalf of the respondent no.2, even though notice in the case was issued on 20.12.2005 but till date no counter affidavit had been filed either.;