Jharkhand High Court
Md. Awes Asharfi vs The State Of Jharkhand & Anr. .... Opp. ... on 14 December, 2021
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 1510 of 2018
....
Md. Awes Asharfi .... Petitioner Versus The State of Jharkhand & Anr. .... Opp. Parties ....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : None
For the State : APP.
....
07/14.12.2021 On repeated calls, nobody appears either on behalf of the revisionist or on
behalf of the opposite party No.2.
It appears that both the parties have lost their interest in pursuing the present case.
Considering the nature of proceeding, the matter is adjourned to be listed after one week.
It is made clear that if nobody appears on the next date, the case will be disposed of on merit.
(Rajesh Kumar, J.) Shahid/