AJIT GULABCHAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By order dtd. 3/4/2023, notices were directed to be issued upon the respondent no.2 and the matter was directed to be posted on 15/5/2023. In order dtd. 28/6/2023, it has been recorded that the notice upon the respondent no.2 has been received by his son and in view of that, again notices were directed to be issued. Again, the notice has been received by the son of the respondent no.2 and by order dtd. 22/8/2023, the notice was directed to be validly served and the matter was further adjourned with a view to provide one more opportunity to the respondent no.2, and in spite of that, respondent no.2 has not appeared.

(2.) It appears that the respondent no.2 has lost interest in the matter and in view of that, the matter is being heard in absence of the respondent no.2.

(3.) Heard Mr. Indrajit Sinha, the learned counsel appearing on behalf of the petitioners and Mr. Deepankar Roy, the learned counsel appearing on behalf of the respondent State.