Dr. Vineet Kothari, J. - (1.) THE lawyers are observing strike which is contrary to various Supreme Court decisions. Name of Mr. Shambhoo Singh, as the counsel for the petitioner and Mr. Manish Patel, as the counsel for the respondents, is shown in the cause list.
(2.) NOBODY is present for either of the parties. Perused the record. The case is listed at Sl. No. 18 in the cause list under the category of "Admission with Notice Served -Reply Filed".
(3.) THE petitioner has filed this writ petition in this Court on 17.09.2013 with the following prayers: - "It is, therefore, most humbly prayed that this writ petition may kindly be allowed with cost and by an appropriate writ, order or direction: - (i) The impugned recovery notice/order dated 12.09.2013 (Ann. 6) may kindly be quashed and set aside. (ii) the enquiry initiated against the petitioner exparte may kindly be quashed and set aside. (iii) Any other appropriate order which deemed fit in the facts and circumstances of the case may kindly be passed in favour of the petitioner.";