ASHISH Vs. STATE

JUDGEMENT

(1.) The appellant, who is in jail had given in writing on 24.12.2009 that he does not desire the services of a legal aid counsel and that he would ensure that his counsel Sh.Ravinder Chadha and Sh.A.S.Rathore would appear when the appeal is called out for hearing. In the said writing the appellant signed that he was aware of the fact that his appeal was at serial No.72 in the list of Final Hearing Matters and is likely to be heard in the month of January,2010.

(2.) Notwithstanding the aforesaid writing by the appellant, the Registry of this court sent notices to Sh.Ravinder Chadha and Sh.A.S.Rathore, Advocates intimating the learned counsel that the appeal is listed at serial No.72 in the list of Final Hearing Matters.

(3.) Both counsel have been served. Unfortunately, when the appeal has been called for hearing today, neither counsel has bothered to appear.