RAMAVATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. SBK Mangalam, learned counsel for the petitioner; Mr. Kumar Alok, learned SC 7 for the State and Mr. Sarvedev Kumar, learned counsel appearing on behalf of the private respondents.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) On 06.12.2019, the Court had issued notice to the private respondents and had recorded in detail the requirements for valid service of requisition for calling a Special Meeting for considering No Confidence Motion against the Pramukh and had also referred to certain decisions of the Court.