AI Structured Summary
Not yet generated for this judgment
Judgment
Karuna Nand Bajpayee, Presiding Member
Called out intermittently.
None appears for the petitioner. Neither learned counsel nor proxy counsel nor anybody else appears on his behalf.
Perusal of the order sheets shows that even on the last occasion none appeared for the petitioner. The order sheet dated 27.12.2023 is being quoted hereinbelow:-
FOR THE PETITIONER : NEMO
FOR THE RESPONDENT NEMO
Dated : 27 December 2023
ORDER
None appears for the petitioner.
However, in the interest of justice list on 06.03.2024.
The Registry is requested to send a copy each of this Order to the parties and to their learned counsel within three days.
It is a clear case of non-prosecution.
The petition stands dismissed in non-prosecution.
However, in the interest of justice it may be observed that if the petitioner is interested in pursuing the matter in right earnest with due diligence and feels aggrieved by this Order he may move appropriate application for recall of Order and restoration of petition in accordance with law.
The Registry is requested to send a copy each of this Order to all parties in the petition and to the learned counsel for the petitioner. The stenographer is requested to upload this Order on the website of this Commission immediately.