OM PRAKASH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) By the order dated 25th February, 2000 learned counsel for the Union of India was granted, as a last chance, two weeks' time for filing counter. Neither any counter-affidavit has been filed nor any application made explaining any reason for not filing the same. This Court by order dated 13-12-1999 made it clear that this matter will be finally disposed of on 25th February, 2000. No counter-affidavit is filed on this date as aforesaid in spite of last opportunity granted. In spite of indulgence, even today neither any counter is filed nor any application is filed disclosing any reason for not filing the same. So we proceed to dispose of this appeal finally today.

(3.) Heard learned counsel for the parties.