MANAGEMENT MARUMAL PUBLIC SCHOOL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) First order passed in this case was on 11/8/2015 while issuing notice of motion. The order reads as under:

(2.) Notice issued to contesting respondent No.2 was served as per office note dtd. 5/10/2015. Thereafter, office notes are to the effect that reply has not been filed. It has been recorded on 5/2/2016 that service on respondent No.2 is complete, but none appears on his behalf. The same was the position on 29/8/2016 when co-ordinate bench gave one more opportunity for appearance. Again on 24/10/2017 none appeared for the respondents. However, on 26/2/2018 the presence of Mr. Neeraj, Advocate for respondent No.2 has been recorded. He made a statement that he intends to file power of attorney in the Registry. None has been filed. Neither in the record of this file nor in the tablaq is there any memorandum of appearance or vakalatnama and it would be well nigh impossible to trace who Mr. Neeraj, Advocate is.

(3.) Thereafter, case was adjourned to 10/7/2018. Request was made on behalf of the petitioner and case was adjourned to 28/11/2018 but again no one entered appearance for the respondent. The position is same again today. In view of the above, respondent no. 2 is proceeded against ex-parte.