DHIRENDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Suhail Kashif along with Shri Sudhir Kumar, the learned counsels for the appellant as well as Shri Ashok Kumar Singh, the learned A.G.A. for the State-opposite party No. 1 and perused the entire record.

(2.) This Court vide order dtd. 19/7/2022 while issuing notice to the opposite party No. 1 has already granted time to the learned A.G.A. to file counter affidavit.

(3.) As per the office report dtd. 3/8/2022 notice has already been served upon the opposite party No. 2 but till date neither any counsel has appeared on behalf of opposite party No. 2 nor counter affidavit has been filed on her behalf. Even no counter affidavit has been filed on behalf of State till date. It appears that learned A.G.A. as well as opposite party No. 2 are not interested to file any counter affidavit.