SANJEEV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Initially, the present petition was filed on behalf of three petitioners, namely, Sanjeev Ranjan, Shiv Shankar Prasad and Sheela Mahtha. On 30.4.1999, while the petition was taken up for hearing under the heading for admission, learned counsel appearing on behalf of the petitioners sought permission of the Court to confine his petition only in respect of petitioner Nos. 2 and 3. Prayer of the petitioners was allowed. Accordingly, vide order dated 30.4.1999 the present petition in relation to petitioner No. 1 was dismissed as withdrawn.

(2.) While issuing notice to opposite party No. 2 vide order dated 30.4.1999, this Curt had directed that till any order is passed in the admission matter, further proceeding in the Court below, so far as petitioners are concerned, shall remain stayed. Subsequently on 30.7.1999 the case was admitted for hearing and interim order of stay was directed to continue.

(3.) In this case, no one has come forward on behalf of opposite party No. 2.