ANKIT KUMAR SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Though notice was issued to opposite party no. 2- wife, but despite service of the same, neither anybody has entered appearance nor appeared when the matter was taken up, as was the position earlier on 15.09.2020.

(3.) On 15.09.2020, the court had recorded the following at paragraphs no. 4 and 5: