SUDHIR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner has prayed for the following relief(s):-

(2.) Petitioner further seek any other relief /reliefs which the petitioner found entitled in the eye of law and facts and circumstances of the present case.

(3.) In M/s. Raghoji House of Distribution (Supra), We had passed the following observations and directions:-