Madhya Pradesh High Court
M/S Vamco Rolling Mills vs Addl. Asstt. Commr. on 10 February, 2017
MP-2152-1988
(M/S VAMCO ROLLING MILLS Vs ADDL. ASSTT. COMMR.)
10-02-2017
A report was received by the Office indicating that the records of the case is not available and based on the same, proceedings were initiated by the Registrar (J) for reconstruction of the record.
Notices were issued for the aforesaid purpose the counsel for the petitioner and to the Office of Advocate General and also to petitioner M/s. Vamco Rolling Mills. Thereafter, proceedings were fixed before the Registry on 30.7.2016, 30.08.2016, 29.09.2016, 10.11.2016, 14.12.2016 and finally on 17.11.2016 on which date, none appeared for the petitioner.
Office of the Advocate General informed the Registry that records of the case is not available with them. The parties inspite of notices has not appeared on the dates as indicated above. The petition is of the year 1988. That being so, it seems that the petitioner is not interested in prosecuting the petition with passage of time. Now after so many years the relief claimed in the petition might have been rendered infructuous.
Accordingly, petition is dismissed as rendered infructuous.
(RAJENDRA MENON) ACTING CHIEF JUSTICE pb