- (1.) Matter is called. No representation on behalf of the Petitioner. Counsel for the Respondent present.
(2.) As seen from the order dated 16.11.2017, the Registry was directed to issue notice to the Petitioner for his appearance. Accordingly, the Registry has issued notice on 17.11.2017.
(3.) The same has been served and the acknowledgment is also placed on record. In spite of service of the notice on the Petitioner, there is no representation.;