STATE OF CHHATTISGARH Vs. MUNNA

JUDGEMENT

(1.) In WP(227)-490, 488, 493 and 485 of 2012, respective respondents have not been represented even when the case is taken up for hearing in the second round.

(2.) In WP(227)-491, 518 and 519 of 2012, there is no representation on behalf of respective respondents though served.

(3.) These cases were earlier listed on 9/3/2022. As there was no representation on behalf of respondents even when the case is called in the second round, cases were adjourned for the next week. Again these petitions came up for hearing on 16/3/2022. On the said date also no one appeared on behalf of respondents in both the rounds of call of the case. Again cases were adjourned for today. Today also no one appeared on behalf of respondents in both the rounds.