BOUNSI INDANE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):

(2.) Learned counsel for the petitioner states that petitioner s case be disposed of in terms of the judgment dated 09.09.2020 passed in C.W.J.C. No.5229 of 2015, titled as M/s. Global India Marketing Company Vs. the State of Bihar and Ors.

(3.) The said judgment is reproduced hereinunder: