AMBAJIMATA DEVSTHAN TRUST Vs. SAMARAM BHAGAJI & ORS

JUDGEMENT

(1.) When The Petition Is Called Out And Taken Up for hearing, learned advocate for the petitioner is not present. Any request for passover or adjournment is also not made. Despite the fact that the petition is pending since 1994, no one has cared to attend hearing.

(2.) The Petition Was Listed In The Warned List On previous three occasions. Moreover, on 14.3.2016, the Court had put a Notice and intimated learned advocates for the concerned parties that:

(3.) In This View Of The Matter, The Court Is Not inclined to adjourn the hearing of present petition and the Court considers it appropriate to decide the petition on merits after considering the material on record, even in absence of learned advocate for the petitioner.