THAKUR RANGJI MAHRAJ Vs. OM PRAKASH AND OTHERS

JUDGEMENT

(1.) This case was listed on 10.4.2018 and even in the revised list, learned counsel for the respondent Sri Chandan Kumar, Advocate did not appear. Therefore, the Court directed the counsel for the appellant to serve notice of this case being taken up in the additional cause list on 12.4.2018, on the learned counsel for the respondent. Accordingly, the counsel for the appellant served a written notice on Sri Chandan Kumar, Advocate, but he did not turn up when the case was called out.

(2.) This case was listed again on 25.4.2018 and again the counsel for the respondent, even in the revised list, did not turn up and this Court posted this case in the additional cause list for today i.e., 1.5.2018 and directed the counsel for the appellant to serve notice of this order on Sri Chandan Kumar, Advocate, learned counsel for the respondent.

(3.) Accordingly, another notice in writing has been served on counsel for the respondent and it has been duly received by Sri Chandan Kumar, Advocate on 27.4.2018. Today when the additional cause list was revised, he again did not choose to appear. The Court has no option but to hear Sri Arun Kumar, learned counsel for the appellant.