SALIL KUMAR RAI,J. - (1.) By order dated 10.4.2019 it was directed that the case be listed peremptorily in the next cause list. Consequently, the case has been listed today peremptorily.
(2.) Shri V.P. Rai, learned counsel for the respondents has sent an illness slip. As the case has been listed peremptorily, the request for adjournment on the ground of illness slip is rejected.
(3.) Heard Shri P.R. Maurya, learned counsel for the petitioner.;