MEHAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) NONE appears on behalf of the revisionist even in the revised list.

(2.) MR . B.S. Parihar, learned Brief Holder for the State of Uttarakhand Respondent No. 1.

(3.) ORDER sheet reveals that none was present on behalf of the revisionist on 02.04.2008, 28.04.2008, 21.05.2008, 18.06.2008, 09.07.2008, 03.12.2008, 07.01.2009, 19.02.2009. Even today none is present for the revisionist. This Court has no other option except to proceed with matter and to hear the Respondents and decide the revision on merit.