RAJ KUMAR Vs. BHAGWATI PARSHAD TANGRI AND ANOTHER

JUDGEMENT

(1.) This case came up for motion hearing on 27.4.2009 and notice of motion was issued for 22.7.2009, on which date the service upon the respondents was not effected and fresh notices were ordered to be issued for 21.10.2009. On that date notices could not be served as the address was not complete and the petitioner was directed to do the needful. Thereafter, counsel for the petitioner repeatedly requested for more time to file the correct addresses of the respondents but he has failed to do so. Today he states that his client has not contacted him despite repeated attempts and consequently he has no instructions in the matter.

(2.) In view of the above, the case is dismissed for want of prosecution.