Anubha Rawat Choudhary, J. - (1.) Counsel for the petitioner is absent.
(2.) Mr. A.K. Thakur, J.C. to S.C.(L&C) appears on behalf of respondent nos. 1 to 3. Counsel for the respondent nos. 4 and 5 are absent.
(3.) From perusal of order sheet it appears that earlier on 18.08.2017, nobody had appeared on behalf of the petitioner. Thereafter again on 23.01.2018 also nobody appeared on behalf of the petitioner. The order dated 23.01.2018 is quoted hereinbelow for ready reference. "Counsel for the petitioner is absent. Mr. Sahil, J.C. to S.C. (L&C) appears on behalf of respondent nos. 1,2 and 3. Counsel for the respondent nos. 4 and 5 are also absent. Earlier on 18.08.2017, when the case was taken up, no one had appeared on behalf of the petitioner and the matter was adjourned for two weeks. From the records, it appears that there is order of status quo in this case vide order dated 15.05.2009. With a view to give one more chance to the petitioner, the matter is adjourned to be listed on 05.02.2018. It is made clear that on that day, no further adjournment will be granted".;