SAMIR TRADING CO Vs. NISHI SINGH

JUDGEMENT

(1.) LEARNED advocate Mr. A. S. Kothari appearing in all these three Revision Applications expired and, therefore, a notice was served by affixing upon each of the applicant of these three Revision Applications. Office endorsement shows that notices in each of these three Revision Applications have been served to the respective applicants, but none appears. The matter is pending since 1988 and has been adjourned 37 times.

(2.) IN all the Revision Applications, learned advocate Mr. R. P. Bhatt for the respondent No. 1 is also not present when the matter was called out, while learned APP Mr. L. B. Dabhi for the respondent No. 1 State is present.

(3.) A common question of law has arisen in all these Revision Applications and hence tagged together and these being Revision Applications, this Court has gone through the record available thoroughly.