Rajesh Singh Chauhan,J. - (1.) Heard learned counsel for the parties.
(2.) This Court vide order dated 16.08.2018 was pleased to grant three weeks' time to the learned counsel for the opposite parties to file the counter affidavit and one week's time thereafter was granted for filing rejoinder affidavit. No counter affidavit has been filed in the writ petition. Thereafter, the matter has been listed couple of times but no counter affidavit has been filed.
(3.) Lastly, this matter was listed on 07.03.2019 and on the said date learned counsel for the petitioner has informed the Court that despite the couple of opportunities being provided to the learned counsel for the opposite parties, no counter affidavit has been filed. Therefore, this Court granted three weeks' further time and no more for filing counter affidavit and one week's time thereafter for filing rejoinder affidavit listing this case on 08.04.2019 within top ten cases.;