SUKHDEO DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) On repeated calls, none appeared on behalf of the petitioner either to press this application or to make a prayer for adjournment.

(2.) In this case, by order dated 5.1.1999, while issuing notice to Opp.Party no.2, this Court had directed that until further order, further proceedings, so far the petitioner is concerned, shall remain stayed. Subsequently, on 6.4.1999 the present petition was admitted for hearing and this Court had directed that further proceedings in case No.G.O.1/94 as regards the petitioner, in the court below shall remain stayed. The order of stay is still continuing.

(3.) On 25.3.2010 this case was called out, but none had appeared. However, the case was adjourned. Today, again on call, none has come forward to press this petition.