Ram Abhilash v. Union Of India

Factual and Procedural Background

The court record shows the list was revised by K.K. Srivastava, Registrar. Shri Mohd. Zafar Khan, learned counsel for the respondents, was present; no one appeared on behalf of the applicant. An objection to the application for condonation of delay, filed in the Registry by the respondents, was taken on record. As the applicant's counsel did not attend court, the matter was passed over for the day in the interest of justice. The case was listed for orders on 29.01.2020. The applicant's counsel was directed to file a reply to the objection in the meantime.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The opinion is a short procedural order. The court recorded that the respondents' objection to the application for condonation of delay was on file. Noting the absence of the applicant's counsel, and invoking the interest of justice, the court elected to pass the matter over for the day rather than proceed. The court then scheduled the matter for orders on 29.01.2020 and directed the applicant's counsel to file a reply to the objection before that date.

Holding and Implications

Core Ruling: The case was passed over for the day and listed on 29.01.2020 for orders.

Implications: The respondents' objection to the application for condonation of delay has been taken on record. The applicant must file a reply to that objection prior to the next listed date. The order is procedural; no new legal precedent is established.