Shree Chandrashekhar, J. - (1.) The learned counsel for the petitioner is absent.
(2.) The petitioner is aggrieved of order dated 16.05.2005 passed in Misc. Case No. 16 of 2003 by which the objection filed under Order XXI Rule 97 C.P.C read with Section 47 C.P.C has been allowed.
(3.) This writ petition was filed on 03.09.2005 and thereafter it was listed on 03.10.2005. The writ petition was again posted for hearing on 26.06.2012. In the last more than 12 years no step has been taken by the petitioner for hearing of this writ petition; no application for early hearing of the writ petition has been filed.;