SWETA RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter was mentioned for listing on urgent basis, which was allowed by Hon'ble the Chief Justice.

(2.) Accordingly, the same has been listed today for consideration through Video Conferencing in view of the Nationwide lock down on account of the COVID 19 Pandemic.

(3.) Learned counsels are appearing and making submissions from their residence. The Court Master and Secretary are also part of this virtual Court proceedings with the aid of audio visual technology.