RAJ KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have prayed for the following relief(s).

(3.) It is not in dispute that petition under Sec. 9 of the Bihar and Orissa Public Demands Recovery Act, 1914 (hereinafter referred to as "the Act") is pending consideration/petitioners intend to file before the appropriate authority.