SANTOSH SONDHIA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226/227 of the Constitution of India has been filed seeking following reliefs :

(2.) It is an unfortunate case which has suffered because of non- cooperation by the Advocates.

(3.) On 9/5/2007, the case was dismissed for want of prosecution. Thereafter, by order dtd. 13/8/2010, the case was restored. Again by order dtd. 13/3/2013, the case was dismissed on a statement made by counsel for petitioner that he has no instructions. The writ petition was again restored by order dtd. 22/9/2015. On 26/9/2022, when the case was taken up, a statement made by counsel for petitioner that the arguing counsel is on his legs before Division Bench of the Court and prayed for time and accordingly the case was adjourned and was directed to be listed in week commencing 31/10/2022. Thereafter, the case was taken up on 28/11/2022 and the counsel for petitioner made a statement that although he had filed his vakalatnama on 2/3/2021 but he has not prepared the case and, accordingly, this Court may decide the case after going through the writ petition.