MAHADEV Vs. ASSISTANT DIRECTOR OF CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) Sri B.L. Yadav, learned counsel for the petitioner was elevated to the Bench. He must have sent notice to the petitioner in ordinary course of business to engage a counsel of his choice. But it appears that since the petitioner has obtained stay order since 1979 and the same has been confirmed hence the petitioner appears to have chosen not to engage any other counsel. He will engage a counsel and also to remain silent intentionally and enjoy the fruits of stay order. Only when the stay order will be vacated. I have perused the record. Under the circumstances the stay order can not be allowed to continue any further. Therefore, stay order is vacated forthwith. It is in unthinkable that he does not know the elevation of his Advocate and progress of the case.

(2.) Counsel for the respondent has sent illness slip which is virtually adjournment slip. However, since none appears for the petitioner hence the petition is dismissed for non-prosecution. Petition Dismissed.