PRAVEEN KUMAR Vs. UOI

JUDGEMENT

(1.) WHEREAS learned counsel for respondents No. 1 to 5 appeared on 25. 11. 2009 when the writ petition was listed for preliminary hearing since advance copy was served, noting that none appeared for respondent No. 6 notice was issued to respondent No. 6 returnable for today.

(2.) NONE appears for respondent No. 6 inspite of service.

(3.) RESPONDENT No. 6 is a proforma party and hence we require no pleadings to be completed by respondent No. 6.