NIRANJAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. The opposite party no. 2 has entered his appearance through Mrs. Sucheta Yadav and Sri Sanjiv Kumar, Advocates by filing vakalatnama.

(2.) The matter was passed over on account of non-appearance of the learned counsels for opposite party no. 2.

(3.) The matter has again been called out and again, learned counsels for opposite party no. 2 are not present.