JYOTI ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) DESPITE the fact that the matter is old, learned advocate Mr. Trivedi or for that reason learned advocate Mr. Rajendra M.Desai are not available to go on with the matter.

(2.) ON perusal of record, it is found that the matter was listed on 9.1.2013 and as learned advocate Mr. Trivedi and learned advocate Mr. Rajendra Desai were not available, the matter was kept today to give him an opportunity to argue the matter.

(3.) THE reason seems to be that learned advocate Mr.Trivedi knew the merits of the matter because it is recorded by the Tribunal in paragraph 3 as under:-