CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 22.10.1997, a Division Bench of this Court has adjourned the hearing to enable the petitioners to file additional affidavit giving the dates and, if possible, the order of promotion of the alleged juniors. Accordingly, hearing was adjourned sine die and the case was to be taken up for motion hearing as and when additional affidavit was filed. A period of more than 8 years has passed, however, no additional affidavit has been filed, which leads to the conclusion that the petitioners are not interested in prosecuting this case. Even the learned counsel has pleaded no instructions. Therefore, it is not possible to adjudicate on the controversy raised in the writ petition in the absence of additional affidavit which was required to be furnished vide order dated 22.10.1997. Hence, the writ petition is dismissed.