LAWS(PAT)-2022-3-37

SHREEKANT YADAV Vs. STATE OF BIHAR

Decided On March 09, 2022
Shreekant Yadav Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioners have prayed for following reliefs:-

(2.) Learned counsel for the parties have no objection to the matter being heard by this Bench. They consent for the same being heard today.

(3.) It is prayed that the present petition be also disposed of in terms thereof.