PRABHU DAYAL SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners and learned AC to GP 18 for the State have assisted the Court.

(2.) Learned counsel for the petitioners submitted that the defect with regard to non-service of copy of the application on respondent no. 3 be ignored as there is no retained counsel for the same in the High Court. In view thereof, the same stands ignored.

(3.) He further submitted that permission be granted for making correction in the description of the respondent no. 3. Let the same be done during the course of the day.