Rajul Bhargava, J. - (1.) As per the officer report dated 15.2.2019, notice issued to opposite party no.2 was received personally. Thereafter, several dates were fixed and no one appeared on behalf of opposite party no.2 despite service of notice. The Court has no option but to decide the appeal with the assistance of learned counsel for the applicant and learned A.G.A. for the State.
(2.) Heard Sri Pawan Kumar Tiwari, learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.
(3.) Since, no response has been filed by opposite party no.2 on the leave to appeal application, the Court with the assistance of learned counsel for the applicant and learned A.G.A. has gone through the record and the Court is of the opinion that it is a fit case for grant of leave to appeal. Accordingly, the present application for leave to appeal is allowed. Now, the Court proceeds to dispose of the appeal on merits.;