SANJAY PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By order dtd. 9/5/2018 notices were directed to be issued upon the O.P.no.2. Pursuant thereto, the O.P.No.2 has appeared through Vakalatnama on 28/3/2022 and inspite of repeated call nobody responded on behalf of the O.P.No.2 and the matter was adjourned with a view to provide one more opportunity to the O.P.No.2. On 13/6/2022, on the ground of arguing counsel being out of station, time was taken on behalf of the O.P.No.2.

(2.) Today, when the matter was taken up on repeated call, nobody has responded on behalf of the O.P.No.2 and the Court tried to call the counsel for the O.P.No.2 by way of displaying the name of the counsel for the O.P.No.2 in the Display Board and inspite of that nobody has responded on behalf of the O.P.No.2.

(3.) It appears that the O.P.No.2 has lost interest in the matter and that is why the matter has been heard on merit.