DEVI SARUP Vs. VEENA NIRWANI

JUDGEMENT

(1.) THIS case was listed for arguments on 17. 12. 1997. The learned counsel for the respondents has pointed out on that date that in view of the law laid down by two Division Benches of this court, the revision petition itself was not, maintainable. However, on the request of learned counsel for the petitioner, case was adjourned for today.

(2.) TODAY the case was called out for arguments at about 11. 15 AM. but none appeared on behalf of the parties. Case has again been called out at 2. 00 P. M. But none is present on behalf of the parties. In view of these facts I proceed to dispose of the matter.