MATHURA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioners either to press this petition or even to make a prayer for adjournment.

(2.) The present petition was admitted on 18.11.1999 and while admitting the case, this court had directed that pending disposal of the application, further proceeding in the court below shall remain stayed and the order of stay is still continuing.

(3.) It appears that after getting an order of stay the petitioners have lost their interest and due to that reason none has come forward even to make a prayer for adjournment.