HEMANT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Notices were issued upon opposite party no.2 and vide order dtd. 12/10/2023, considering that opposite party no.2 had not appeared and notice upon him was not effected, the petitioner was directed to take substituted notice by way of paper publication and pursuant to that, the petitioner has taken steps for substituted notice by way of paper publication and paper cutting of the notice has been brought on record by way of filing supplementary affidavit and in spite of that, nobody has appeared on behalf of opposite party no.2.

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

(3.) Heard Mr. Pratyush Kumar, learned counsel for the petitioner and Mr. Sardhu Mahto, learned counsel for the State.