(1.) This Court has passed an order granting interim relief by order dtd. 5/9/2019 by issuing Rule, made following observations :
(2.) Thereafter the following order was passed on 9/6/2022 :
(3.) That learned advocate Mr. Rajeshwar Dave continuously remaining absent. Today also, learned advocate Mr.Rajeshwar H. Dave for the respondent No.2, is not present, therefore, this matter was proceeded in his absence.