MANOJ DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Although opposite party no.2 has appeared through the learned counsel by way of filing Vakalatnama, however, on repeated calls nobody has appeared on behalf of opposite party no.2. Identical was the situation on 7/11/2023 and with a view to provide one more opportunity to opposite party no.2, the matter was adjourned on that day. Today again on repeated calls, nobody has responded on behalf of the opposite party no.2.

(2.) Accordingly, this matter is being heard in absence of opposite party no.2.

(3.) Heard Mr. Kaushik Sarkhel, learned counsel for the petitioner and Ms. Nehala Sharmin, learned counsel for the State.