VANSHGOPAL RAMESHVAR PAL Vs. PANKAJ KUMAR

JUDGEMENT

(1.) The order dtd. 7/5/2019 passed in Letters Patent Appeal No. 1118 of 2019 is alleged to have been violated.

(2.) The respondents have appeared on being notified and filed their reply by way of an affidavit contending inter alia that the direction issued in Special Civil Application No. 873 of 2012 and order dtd. 7/5/2019 passed in Letters Patent Appeal No. 1118 of 2019 has been complied.

(3.) We have heard Mr. Jeet J. Bhatt, learned counsel appearing for the complainant and learned AGP appearing for the State.