SAHIDULLAH MUNSHI,J. - (1.) By an order dated 10th November, 2016 this Court directed filing of affidavit of assets in appropriate form on behalf of the award-debtor by an official not below the rank of an Additional Secretary of the State of Bihar. Copies of the orders were directed to be communicated to the appropriate officials of the State connected with the matter and also the Chief Secretary of the State of Bihar with an intimation that the affidavit of assets should be filed within three weeks of receipt of the notice.
(2.) Subsequent thereto, the matter appeared in the list and an order was passed again on 24th July, 2017 wherein it was recorded 'as a last chance, let this latter appear on Monday, i.e. 31st July, 2017 to inform this court with regard to the filing of affidavit of assets by the award-debtor as was directed by the court earlier'. Mr.Binod Kumar Gupta, learned Advocate appeared on behalf of the award-debtor on 31st July, 2017 and sought for time to file affidavit of assets in terms of the earlier direction passed by this Court. On such prayer, three weeks' time was granted but he did not turn up subsequent to the said order. Pursuant to this notice was given by the learned Advocate for the petitioner to Mr.Gupta as also the State of Bihar, Road Construction Department, but none appears to submit before this Court.
(3.) 0 In such circumstances, I am inclined to pass the following appropriate order.;