- (1.) None appeared on behalf of the petitioner on 20th March, 2015. However, in the interest of justice to allow yet another opportunity of hearing to the counsel/petitioner, the writ petition was adjourned to 27th March, 2015, with the stipulation that if none appearS on the next date, the matter would be proceeded with on the basis of pleadings of the writ petition ex-parte.
(2.) On 27th March, 2015, when the matter was taken up for adjudication and half dictated since none appeared on behalf of the petitioner; Mr. Manish Singh Tomar, Advocate, entered appearance on behalf of the counsel for the petitioner (Mr. Kailash Sharma) and prayed for an adjournment for the counsel for the petitioner (Mr. Kailash Sharma), was stated to be out of town for reasons personal to him. Recording a displeasure for not making a request at the very out set, when the matter was called, the writ application was adjourned to 3rd April, 2015, making it clear that no further adjournment will be allowed.
(3.) Today, neither the counsel nor the petitioner is present to prosecute the writ petition.;