TAKBEER KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Case called out in the revised list.

(2.) Learned counsel for the petitioner and learned A.G.A. for the State-respondent is present however, none appears on behalf of respondent No.4.

(3.) Since the respondent No.4 did not appear on the last date i.e. 22/11/2023 therefore, stop order was passed by the court that in case no one appears for respondent No.4, the matter may be decided finally hence this Court proceeds to decide the matter finally.