LAWS(PAT)-2020-1-135

MD SHAFIQUE ALAM Vs. STATE OF BIHAR

Decided On January 13, 2020
MD SHAFIQUE ALAM Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AC to GP 15 for the State.

(2.) Despite service of notice on respondents no. 5 to 10, nobody appeared on their behalf when the matter was taken up and heard.

(3.) The petitioners have moved the Court for the following reliefs: