STATE OF BIHAR Vs. RAJ KUMAR PRASAD SINGH

JUDGEMENT

(1.) Heard Mr. Prabhakar Tekriwal, learned Counsel for the Appellants in both the cases as also Mr. S.B.K. Mangalam, learned Counsel for the Respondent-writ Petitioner.

(2.) In the light of the submissions made by the parties as also taking into account the averments made in this application the delay in filing of this appeal is hereby condoned.

(3.) I.A. No. 8495/2009 is, accordingly, allowed.