NANAK CHAND CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.

(2.) Today also no one appears on behalf of the opposite party no. 2. The case was taken up on 6/10/2023 and thereafter again on 9/10/2023 but on both occasions none had appeared on behalf of the opposite party no. 2.

(3.) The Court cannot wait endlessly for the learned counsel appearing on behalf of the opposite party no. 2.