UMA KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) No counter-affidavit has been filed either on behalf of the State or respondent No. 2 despite adjournment obtained for the said purpose.

(3.) As is evident from the Court's order dated 5-3-1997, the parties explored the possibility of arriving at a compromise which exercise ended in failure as submitted at the bar today.