- (1.) Having heard Sri Ravi Kant, the learned Senior Counsel appearing for the appellant and having perused the impugned order, we are of the opinion that the learned Single Judge was justified in passing the impugned order dated 15.12.2017 since the appellant was not coming forth with a counter affidavit.
(2.) We find that the Court by an order dated 27.10.2017 granted two week's time to the appellant to file a counter bringing on record the resolution dated 3rd October, 2017 passed by the Committee of Management. Thereafter on 16.11.2017, ten days and no more time was granted to the appellant to file a counter affidavit. Since the appellant himself was not coming forward nor producing the relevant document, the Court passed an order dated 15.12.2017 in the facts and circumstances of the case. We accordingly are not inclined to interfere in the impugned order.
(3.) The special appeal is dismissed.;