JITENDRA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal no. 2 of 1999 has been filed by Jitendra Sharma against the State of Bihar. Jahanabad Nagar Palika Kardatee Sangrah Samiti Versus State Of Bihar

(2.) IN effect, Jitendra Sharma desires that the Bihar State Road Transport Corporation and other respondents be put on a notice for contempt for not having paid his dues in service and post retirement dues.

(3.) WITH this, counsel chose to withdraw this Letters Patent Appeal. It is accordingly dismissed.