ARYA PRATINIDHI SAHBHA Vs. DARSHAN LAL AHUJA

JUDGEMENT

(1.) In the present revision petition, on 19.5.2009, a Co-ordinate Bench of this Court had passed the following order:-

(2.) The respondent was ordered to be proceeded against ex parte. Thereafter, another Co-ordinate Bench of this Court, vide order dated 21.7.2009, had directed that service be effected upon the respondent. On 24.2.2010, this Court passed the following order :-

(3.) Thereafter, on 11.3.2010, it was ordered that contesting respondent Darshan Lal Ahuja be served by publication of notice in any national newspaper having wide circulation at Delhi. A Court Notice had been published in the "Sandhya Times, New Delhi". It is reflected in the order passed by this Court on 23.4.2010. Thereafter, Mr. Lokesh Sinhal, Advocate, has caused appearance on behalf of the respondent. On July 23, 2010, learned counsel for the respondent Sh. Sinhal sought a date. On August 20, 2010, an adjournment slip was circulated. Today, learned counsel for the respondent has submitted that he has not been authorized by the respondent to appear on his behalf, in the present case.