RUBI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents. Learned counsel for the appellant hereby undertakes to remove all defects pointed out by the Stamp Reporter as and when required. It is accordingly directed that all defects pointed out by the Stamp Reporter be removed within one month hereof.

(2.) I. A. No. 01 of 2021 has been filed on behalf of the appellant for restraining the respondents from convening a fresh special meeting for No Confidence Motion against the appellant, which is placed on record.

(3.) With the consent of the parties and having regard to the urgency expressed in the matter as a special meeting is said to have been fixed on 11/10/2021, the instant appeal is being taken up for disposal on merits.