MURARI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS M. J. C. petition is both unfortunate and misconceived. It is two degrees away from the letters patent appeal which it seeks to be restored. L. P. A. No. 559 of 1999 was dismissed on 14.8.2001 when the following order was passed:

(2.) A petition, being M. J. C. No. 465 of 2000, was then filed for the restoration of the appeal. In that restoration petition it was sought to be explained that the senior counsel engaged for appearing in the letters patent appeal was otherwise engaged and in that circumstance the Advocate on record made the statement as recorded in the order noted above.

(3.) IN these facts and circumstances, we are of the view that the petitioner is engaged in a futile exercise and any further unpleasantness can be saved only by giving this matter a decent burial.