VIJAY KUMAR Vs. UOI

JUDGEMENT

(1.) THE writ petition had reached for final hearing on March 13, 2014 and since none appeared for the petitioner Court notice was directed to be issued and served upon learned counsel for the petitioner informing him that the writ petition would be taken up for final hearing on May 05, 2014. Learned counsel for the petitioner was served. Before May 05, 2014, he filed CM No.3789/2014 praying that additional documents filed along with the application may be taken on record. On March 20, 2014 it was directed that said application would be taken up along with the writ petition on May 05, 2014.

(2.) ON May 05, 2014, the learned counsel for the respondent stated that since the issue is short he would like to place on record written submissions on behalf of the respondent. Learned counsel for the petitioner agreed to give his written submissions within a week. Both learned counsel consented that the matter could be decided on the basis of the written submissions. Accordingly, the matter was reserved for judgment.

(3.) REGRETFULLY , in spite of the Court Master of this Court, having twice telephonically informed learned counsel for the petitioner that written submissions have not been received, learned counsel for the petitioner has not bothered to file the written submissions till May 17, 2014.