LAWS(DLH)-2018-2-304

SURESH KUMAR Vs. UNION OF INDIA & ANR

Decided On February 06, 2018
SURESH KUMAR Appellant
V/S
Union Of India And Anr Respondents

JUDGEMENT

(1.) Cm APPL.38505/2017

(2.) Admittedly, the reference was filed by the Appellant on 13 th August, 2004. The same was forwarded to the Reference Court on 30th July, 2005. Notices were directed to be issued. The initial notice was served on the Appellant's brother and since no one was appearing for the Appellant, the trial court issued another notice after framing of issues at the stage of evidence. The order dated 23 rd March, 2007 passed by the trial court reads as under :-

(3.) Despite the said notice being served, no one appeared for the Petitioner. Accordingly, the impugned judgment dated 23rd March 2007 came to be passed dismissing the reference.