AMRITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the leaned counsels for the parties.

(2.) In the instant petition, petitioner has prayed for following reliefs:

(3.) Short question for consideration in the present petition is whether order of dismissal dtd. 28/11/2020 was communicated to the deceased late Tej Narain Roy before 30/11/2020, the date on which he died.