STATE OF BIHAR Vs. BHARTENDU JHA

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) Though the respondent/writ petitioner had appeared in the case and even a counter affidavit had been filed in LPA No. 215 of 2009, duly affidavited by him, but nobody has been representing him since the last few days when the case has been taken up for hearing. On the last occasion on 21st June, 2013, this Court had recorded a detailed order with regard to the respondent/writ petitioner not pursuing the present matter before the Court. Today also, there is no representation on his behalf although the name of the learned counsel appearing for him is printed in the daily cause list. Accordingly, the matter has been heard and orders are being passed.

(3.) These two appeals are directed against order dated 1st July, 2008 passed in C.W.J.C. No. 1967 of 2001 and C.W.J.C. No. 10000 of 2007, by the learned Single Judge.