- (1.) Heard counsel for the parties.
(2.) The writ petition filed by the petitioner-appellant has been dismissed as no one has appeared for the petitioner-appellant and rather the counsel had sent illness slip and a cost of Rs.50,000/- has been imposed.
(3.) In challenging the above order dated 13.12.2018, the contention of the counsel for the petitioner-appellant is that the petitioner-appellant alone is not instrumental in getting the matter adjourned time and again rather several adjournments were taken by the Standing Counsel. On some of the occasions, the matter was adjourned as Standing Counsel took time to file reply to the supplementary affidavit filed by the petitioner-appellant. Thus, there is no wilful or deliberate action of the petitioner-appellant to delay the proceedings.;