JAI KUMAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Opposite party no.2 has already appeared by way of filing Vakalatnama.

(2.) The matter was taken up on 16/5/2023 and on that day, learned counsel for opposite party no.2 was not present and that is why, the matter was adjourned with a view to provide one more opportunity to opposite party no.2 and it was also observed that if opposite party no.2 will not appear on the next date, this petition shall be decided on merit in her absence.

(3.) Identical is the situation today. On repeated calls, nobody has responded on behalf of the opposite party no.2 and in that view of the matter, this petition is being heard on merit.