Vivek Kumar Birla, J. - (1.) No one is present for the respondents even in the revised call.
(2.) Heard Sri B.D. Shukla, learned counsel for the petitioner and perused the record.
(3.) Vide order dated 7.4.2014 all the respondents were granted time to file counter affidavit. On 20.2.2018 following order was passed: "List revised. No-one is present on behalf of respondents. Learned counsel for the petitioner states that almost 4 years have passed but till date no counter affidavit has been filed in spite of order dated 7.4.2014. In the interrest of justice all the respondents are granted 4 weeks further time for filing counter affidavit. Learned counsel for the petitioner undertakes to inform both the learned counsel for the respondent namely Sri Deepak Kr. Srivastav and Sri B.D. Pandey about this order in writing. List thereafter.";