HARENDRA PRATAP SINGH Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Indra Raj Singh, Advocate on behalf of petitioner, and learned Standing Counsel on behalf of respondent Nos. 1, 2, 4 and 5. Respondent No. 3 is represented by Sri C.M. Shukla, Advocate,

(2.) This writ petition was listed before this Court on 19th July, 2006. In the revised reading of the cause list, learned Counsel for the petitioner was present. However, learned Counsel for the respondent No. 3 was not present. In such circumstances this Court passed an order directing that the matter may come up on Friday i.e. 21st July, 2006 as unlisted with a further direction to the learned Counsel for the petitioner to inform Sri C.M. Shukla, Advocate about the case being placed in the unlisted cause list on Friday i.e. 21st July, 2006.

(3.) Today Sri Indra Raj Singh, learned Counsel for the petitioner has produced a copy of the notice forwarded to Sri C.M. Shukla, Advocate in writing informing that the case is being placed before this Court as unlisted matter today. On the notice so forwarded an endorsement has been made by Sri C.M. Shukla, Advocate to the effect that he has no instruction in the matter. The notice has been kept on record. The writ petition is, therefore, being decided in absence of respondent No. 3.