UDAY SHANKAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vikas Pandey, learned counsel for the petitioner and Mr. V.S. Sahay, learned counsel for the State.

(2.) Vide order dtd. 22/11/2016, notice was issued upon opposite party no.2. Office note suggested that opposite party no.2 left the house where notice was served.

(3.) Vide order dtd. 9/2/2022, fresh step for service of notice was directed to be issued upon opposite no.2 on his present and correct address. The matter was again adjourned on 22/2/2022 to find out from the court below about the status of the case and the petitioner was also directed to find out the present and correct address of opposite party no.2 so that substituted notice by way of paper publication will be issued upon opposite party no.2.