Anjani Kumar Mishra, J. - (1.) IN these cases, the original records had been summoned. The same were produced for perusal and were duty examined on 7.11.2014. Learned Counsel for the petitioner had also examined these original record and was required to make his submission thereafter.
(2.) THE matter continued in the additional cause list for several dates. It was however, taken up and was heard on 28.11.2014. After the matter had been heard for sometime, the learned Counsel appearing for the petitioner sought adjournment to further prepare his case before making his final submissions. The matter was, therefore, directed to be put up today (1.12.2014). Today, when the case was taken up in the first round as also in the revised list, none has appeared for the petitioner.
(3.) ACCORDINGLY I have heard the learned Standing Counsel for the State respondent and I am proceeding to decide the matter finally.;