VIVEK KUMAR BIRLA,J. - (1.) The matter was argued at length on 8.5.2018 by Sri. Vineet Kumar Singh and Sri. Madhav Jain alongwith connected matter.
(2.) Today, when the matter is taken up learned counsel for the respondent Sri. Madhav Jain, who is counsel for the petitioner in the connected case is not present. After passing of the order dated 8.5.2018 on subsequent dates also he was not present.
(3.) Learned counsel for the petitioner has filed information slip with the endorsement that Sri. Madhav Jain has refused to accept the notice that the case will be taken up in the supplementary fresh. Alongwith information slip he has also supplied messages sent on the mobile of Sri. Madhav Jain and on the mobile of his Clerk. The same are taken are record.;