SANJAY KUMAR PODDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, the learned counsel appearing on behalf of the petitioners and Mr.Veervijay Pradhan, the learned counsel appearing on behalf of the respondent State.

(2.) A notice was issued upon the O.P.No.2 and the notice upon the O.P.No.2 has been effected. On 10/1/2022, on repeated call, nobody has responded inspite of the effective notice upon the O.P.no.2 and with a view to provide one more opportunity to the O.P.No.2, the matter was adjourned and on that date it was directed to be listed on 10/3/2022.

(3.) Today, when the matter was taken up, nobody has responded on behalf of the petitioners.