- (1.) Heard learned counsel for the appellants, learned counsel for the complainant as well as learned A.G.A for the State and perused the record.
(2.) Sri H.P. Pandey, Advocate, had filed Vakalatnama on behalf of opposite party no. 2 on 27.11.2019. On 27.11.2019 the matter was adjourned for 04.12.2019 with specific direction that the matter would not be adjourned. On 04.12.2019 despite the aforesaid direction, a mention was made by Sri Amit Kumar, advocate, on behalf of Sri Pandey that the name of Sri Pandey has not been printed in the cause list and the case may be adjourned.
(3.) Today, the case is listed for further argument.;