(1.) THE petitioner had failed to deposit the publication charges.
(2.) IT may be mentioned that pursuant to the order dated 23 -11 -90 passed by this Court, the office informed the counsel for the petitioner on 27 -11 -90 to deposit an amount of Rs. 1000/ - as publication charges within ten days. However the petitioner failed to make any such deposit. The matter came up for hearing on the question regarding the said default on 11 -1 -1991. On the said date, at the request of the counsel for the petitioner one last opportunity was granted to the petitioner to deposit the requisite publication charges within three weeks. But, then, no such deposit has been made till date. Shri Deoras, learned counsel for the petitioner, states that inspite of he having sent letters to the petitioner he has not received any instructions from him in regard to deposit of publication charges.
(3.) CONSEQUENTLY , for the reasons stated above, the petition is dismissed for default in appearance.