- (1.) Learned counsel for the petitioner has not appeared. A request for adjournment has been floated.
(2.) We find that this case relates to the year 1999. Order dated 12th January, 2018 made it clear that no further adjournment would be given. Order dated 12th January, 2018, reads as under:- "1. Written request for adjournment has been floated on behalf of respondents. 2. List on 29th January, 2018. 3. It is made clear that no further adjourned shall be given and the case is likely to be decided in case counsel for either side does not come."
(3.) We have heard Shri Upendra Nath Mishra, learned counsel for respondent no.1 and Sri Puneet Chandra, for respondent no.2. We have referred to the pleadings and the relevant documents.;