NILOPHER YASHAMIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) The matter was mentioned by Mr. P K Shahi, learned senior counsel indicating that in terms of the order dated 29.09.2020, the case had to be listed on 19th October, 2020, among the top five cases, but has been listed down below and accordingly, the Court had allowed such plea subject to all the parties being informed about the case being fixed for out of turn hearing today. Pursuant to the same, the parties have appeared and the Court has proceeded to hear the matter.

(3.) Heard Mr. Surendra Kishore Thakur, learned counsel for the petitioner; Mr. P N Shahi, learned AAG 6 along with Mr. Dhirendra Kumar, learned AC to AAG 6 for the State; Mr. Amit Srivastava, learned counsel along with Mr. Girish Pandey, learned counsel for the State Election Commission; Mr. P K Shahi, learned senior counsel along with Mr. Prabhat Kumar Singh, learned counsel for some of the private respondents and Mr. Brajesh Kumar Singh, learned counsel for some of the private respondents.