ADITYA MULTICOM PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondent nos. 6 to 9 and learned counsel for the State.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) Having heard learned counsel for the parties, the Court is not going into the details of the case of the parties in view of the fact that there is no dispute that the present case is fully covered by the judgment in the case of Mithilesh Kumar Singh versus State of Bihar [2019(6) BLJ 149]. Relevant paragraphs of the judgment in the case of Mithilesh Kumar Singh (supra) is being quoted hereinbelow for ready reference: