RINKU Vs. VIKRAM KUMAR

JUDGEMENT

(1.) Neither appellant nor respondent are present in person but their respective counsels are present.

(2.) It is informed on behalf of the appellant that due to road blockage the appellant could not reach before this court in time.

(3.) Learned counsel appearing for the respondent submits that he tried his best to contact with respondent but he could not succeed to contact with respondent. He further submits that he contacted the father of the respondent and informed him about the direction of this court but father of respondent did not take any interest and even after several attempts made by him, father of respondent did not send the respondent to this court. He further submits that he does not have any instruction from the respondent and, therefore, in the aforesaid circumstance, this appeal may be disposed of on merit.