MUKUL VERMA Vs. DELHI SC/ST /OBC MINORIT IES & HANDICAPPED FINANCIAL & DEVELOPMENT CORPORATION LTD

JUDGEMENT

(1.) On the last date of hearing, none was present on behalf of the respondent/Corporation. As a result, the matter had to be renotified for today with a request made to learned counsel for the petitioner to give a written intimation of the next date of hearing, to the nominated counsel for the respondent/Corporation.

(2.) Counsel for the petitioner states that he had personally informed Mr.Rajesh Baweja, nominated counsel for the respondent/Corporation about the pendency of the present petition and conveyed the next date of hearing and had also served a copy of the paper book on him.

(3.) Despite the same, none is present for the respondent.