HEMANT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. SBK Mangalam, learned counsel for the petitioners and Mr. Kumar Alok, learned SC 7 for the State. Despite service of notice on respondents no. 6 to 17, only respondents no. 10 and 11 have entered appearance through learned counsel, whose name is also printed in the cause list and who has also filed counter affidavit, but did not appear when the matter was taken up and heard.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) On 03.04.2019, the Court while issuing notice to the respondents no. 6 to 17 had taken note of the situation and recorded the following order: