PAWAN KUMAR DOKANIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Notice was issued upon respondent no.2 vide order dtd. 31/7/2024. Service report is on the record, which suggests that respondent no.2 has left for his heavenly abode.

(2.) Learned counsel appearing for the appellants submits that he has not been able to find out whether any substitution is made before the learned Court, where the matter is pending or not.

(3.) In view of the above, this appeal is being heard in absence of respondent no.2.