JAGMOHAN ARORA Vs. RAJ KUMARI

JUDGEMENT

(1.) None appears for the petitioner. The matter was listed on 09.04.2018 when counsel for the petitioner made detailed submissions. When this court was not inclined to accept the present petition and was in the process of dictating the judgment, a pass over was requested on the ground that senior counsel would be addressing arguments. Thereafter when the matter reached later in the day, request for adjournment was made, which was acceded to, and the matter was kept for today.

(2.) Today, at lunch time a request for adjournment was made on the ground that counsel was not available, said request was declined and the mentioning advocate was informed that the matter would be taken up for disposal.

(3.) None appears for the petitioner. In the circumstances, I am constrained to take up and dispose of the same.