- (1.) This appeal was earlier heard in part on 5th June, 2012 when the learned Advocates for both the sides had appeared before this Court. The matter has been taken up for further hearing today and after the learned Advocate for the appellant has made and completed his submissions, the learned Advocate for the State respondents submitted that he is not in a position to make any submission with regard to the merits of the matter and thus he declined to make any submission on behalf of the State respondents.
(2.) In the aforesaid circumstances, this Court had no alternative but to treat the hearing of the matter as concluded.
(3.) The hearing is thus concluded.;