PINTHALANICKAL JOSEPH THOMAS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Learned counsel for the petitioners submits that the opposite party no. 2 has received the notice and thereafter appointed learned Advocate Mr. Binoy Kumar Sinha No. 1 to represent him but the case was taken on 8/1/2024 when no one had appeared on behalf of the opposite party no. 2, thereafter again the case was taken up on 10/1/2024 when no one appeared on behalf of the opposite party no. 2, today also no one appears on behalf of the opposite party no. 2.

(3.) Since no one is appearing on behalf of the opposite party no. 2 as such the Court cannot wait endlessly for the learned lawyer to appear in the case.