VED SINGH Vs. STATE

JUDGEMENT

(1.) A perusal of the record shows that writ petition was admitted for 24.04.2000 when time was allowed for filing counter. Thereafter, matter remained pending but counter was not filed.

(2.) ON 15.02.2001 again when counter was not filed on behalf of official respondents following order was passed: "Present: Sh. O.P. Thakur. Advocate for the petitioner. Mrs. Seema Shekhar. GA for respondents and 1 & 2. Mr. Sunil Sethi, Advocate for respondent No. 3 It has been stated by Sh. Sethi that so far his client is concerned, it has sent necessary recommendation to respondents 1 and 2. On 24th of April, 2000, four weeks time was given to file counter on behalf of respondents. Till date counter has not been filed. As a matter of indulgence, last opportunity is allowed failing which it shall be presumed that respondents admit the factual assertions made in the writ and the case will be dealt accordingly. List this case on 14th of March, 2001."

(3.) IN this background matter was finally heard on 12.04.2001 in the absence of counter on behalf of respondents 1 and 2. Record of the case shows that objections have been filed on behalf of respondents 1 and 2.