BATALA IMPROVEMENT TRUST Vs. GAGAN

JUDGEMENT

(1.) The matter was passed over twice, since there is no appearance on behalf of the petitioner.

(2.) On the last date of hearing, i.e., 08.12.2015, though the petitioner as well as his counsel have been duly served but there was no appearance on behalf of them and the matter was adjourned for today. Even today also there is no appearance on behalf of the petitioner.

(3.) We have gone through the record.