LAWS(PAT)-2022-2-28

SUNIL SAH Vs. STATE OF BIHAR

Decided On February 09, 2022
Sunil Sah Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for following reliefs:-

(3.) After the matter was heard for some time, learned counsel appearing on behalf of the petitioner, under instructions, states that petitioner may be permitted to prefer an appeal against the impugned order before the Appellate Authority.