ASHOK KUMAR BAJAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the order on C.W.J.C. No. 9804 of 1994 Ashok Kumar Bajaj v. State of Bihar and others.

(2.) The learned Judge had dismissed the petition upholding the order of the Commissioner that the certificate proceedings were to continue and that the petitioner-appellant was under a continued direction (as had been made by the Commissioner) that 40% of the amount under certificate proceedings be deposited so that the merits could be debated in the revision.

(3.) The order of the Commissioner against which the petitioner-appellant filed the writ petition is a short one and is reproduced below :