GAUTAM KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. Shailendra Kumar Singh, the learned counsel for the respondent/Bihar State Food and Civil Supplies Corporation Ltd. files the response to this petition across the Board. Let it be taken on record. The aforesaid affidavit has also been filed on-line.

(2.) In response to the aforesaid affidavit, Mr. Anand Kumar Ojha, the learned Advocate for the petitioners has furnished his rejoinder affidavit, which is not on record. That affidavit has also been filed on-line. Let that also be placed on record.

(3.) The hard-copy of the affidavit filed on behalf of the petitioners has been supplied by Mr. Ojha, the learned Advocate, during the course of hearing. Let that also be taken on record.