SUNIL KUMAR JAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The opposite party no.2 has appeared through his counsel, upon notice being issued by this Court. The matter was passed over since the learned counsel for the opposite party no.2 had not appeared. However, the learned counsel for the opposite party no.2 has again not appeared even upon second call.

(3.) In view of the aforesaid, this Court deems it fit and proper to proceed with the matter.