DHANANJAY KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these petitions common question of law and facts and order taking cognizance are under challenge that is why all these petitions have been earlier tagged together and have been heard together with the consent of the parties.

(2.) Mr. Sanjay Kumar, learned counsel submits that the O.P. No. 2 has taken 'No Objection Certificate' from him about three years back hence he is not in a position to argue the matter.

(3.) As the 'No Objection Certificate' was taken by the O.P. No. 2 three years back it was incumbent upon him to make alternative arrangement to argue the matter on his behalf inspite of that he has not made any arrangement to argue the matter and considering that the matters are of the year, 2013 these matters are being heard on merit.