AMRESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard Shri Navniti Prasad Singh, learned Senior Advocate leading the arguments on behalf of the appellants, Mr. Saket Singh and Mr.Samir Ali Khan, learned counsel appearing for the State of Bihar.

(3.) These appeals have been preferred by the appellants as against the common judgment and order dtd. 5/2/2019 of the Division Bench of the High Court of Judicature at Patna whereby the Letter Patent Appeals (LPAs) of the respondents have been allowed and the judgment and order of the learned Single Judge dtd. 28/11/2017 allowing the writ petitions has been set aside.