- (1.) None present in the second round.
(2.) Twice the matter was called out, which was listed before this Court on 29.06.2010 and again on 27.07.2010. Even today in second round nobody has turned up. The petition has been filed on certain grounds, but the Court Fees has not been paid. The absence of the petitioner's counsel shows that he is not interested in pursuing this matter. As on three successive occasions, though the case was listed before the Court, the learned counsel failed to appear. Treating the indifference of the petitioner to be one of the indicators that he is not interested to pursue the matter and care to file the Court fee.
(3.) We deem it appropriate to conclude that there is no desire on the part of the petitioner to pursue the matter and the petition is therefore deserves to be rejected as a defective case.;