SHARDA VIDYAPITH Vs. BACHUSINH FATESINH SOLANKI

JUDGEMENT

(1.) This petition was listed in the cause list of Final Hearing yesterday, i.e. on 6.1.2016. When the matter was called out, learned advocate for the petitioner was not present. It was informed that, learned advocate for the petitioner had filed sick-note and hearing was adjourned with a view to granting opportunity to the petitioner to attend the hearing and conduct the matter on merits. Accordingly, the petition came to be adjourned to today.

(2.) Today also, when the matter is called out and taken up for hearing, learned advocate for the petitioner is not present. Mr. Bhatt, learned advocate for the respondent, is present. Today also, it is informed that learned advocate for the petitioner has filed sick-note.

(3.) In present petition, the petitioner has prayed, inter alia, that:--