JANTA COLD STORAGE Vs. STATE OF BIHAR

JUDGEMENT

(1.) MR . Avinish Kumar Pandey, Advocate, holding the brief of counsel for the appellants Mr. Jyoti Shankar Mishra, Advocate, and Mr. Alok Kumar Choudhary, counsel for the respondents 4 to 7 are present.

(2.) THE only matter which has been brought up as an issue in the letters patent appeal is that given the occasion the petitioner - appellant would like to resile from the undertaking which was given before the learned Judge in CWJC No. 758 of 2001 : M/s. Janta Cold Storage and others vs. The State of Bihar and others. This aspect is recorded in the order of 23 January, 2001.

(3.) IF the undertaking has not been honoured wherever it may have been given, this is a serious matter. The breach of an undertaking is contempt.