VIRENDRA KUMAR-II,J. - (1.) None is responding on behalf of the revisionist. Neither any request for passing over nor any adjournment slip has been received.
(2.) Learned A.G.A. is present.
(3.) On 13.12.2018 this Court has passed the following order: "The case is adjourned on the illness slip of Sri Mustafa Khan, learned counsel for the revisionist. List after three weeks. However perusal of various orders passed in this revision shows that too many adjournments have been sought by revisionist and granted by this Court and many orders have been passed clearly stipulating that in case any adjournment is sought on the next date of listing, the Court may consider for cancellation of bail or issuance of non-bailable warrant against appellant Lalit Kumar @ Lalloo Prasad. Since there is an illness slip of learned counsel for the revisionist, the Court is constrained not to issue any coercive measures against the revisionist. However it is clarified that on the next date of listing, there will not be any adjournment, on whatsoever grounds, shall be granted and if case is not argued, the same shall be decided in terms of the Law laid down by the Hon'ble Supreme Court in the case of Madan Lal Kapoor vs. Rajiv Thapar reported in 2007 (7) SCC, 623 and coercive measures may also be issued against the revisionist. List as directed. " ;