- (1.) Despite being informed, none appears on behalf of the writ petitioner/ respondent No.1.
(2.) Mr. L.C. Bihani, learned Senior Counsel who appeared for the writ petitioner before the learned Single Judge at our request has appeared before us and has informed this Court that he has no instruction in the matter. Mr. Bihani further submits that he has already contacted his Advocate-on-Record. However, he has not been given any instruction to appear in this matter on behalf of the writ petitioner/respondent No.1.
(3.) In such view of the matter, we proceed to hear this matter ex parte.;