J.S.Khehar, J. - (1.) On 8.7.1999, this court passed the following order :- "Learned counsel for the petitioner states that he has not been able to prepare the case. Adjourned sine die. To be listed for motion hearing as and when a written request in this regard is made."
(2.) No request has been made for listing of the main case ever since the passing of the aforesaid order. Be that as it may, learned counsel for the petitioner now seeks further time to obtain instructions from his client.
(3.) It is not possible for us to accept the prayer made at the hands of learned counsel for the petitioner. The main case is, accordingly, dismissed for reasons of non-prosecution.;