GOPAL DAS MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out. Sri Gopal Singh, learned counsel for the revisionist is present. None responds on behalf of the opposite party Nos. 1 and 2, namely, State of U.P. and Arvind Kumar.

(2.) Order-sheet dated 03.05.2006 reveals that notice has been served upon the opposite party No. 2 but neither he appeared before the Court nor any counsel has filed memo of appearance on his behalf. On behalf of the State a counter affidavit has been filed, it's rejoinder affidavit has also been filed by the revisionist.

(3.) Heard learned counsel for the revisionist and perused the records.