VEENA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) After the matter was heard for some time, finding the Court not to be in favour with the submissions made across the Bar, learned counsel for the petitioner, under instructions, states that petitioner be permitted to take recourse to the remedies provided under the provisions of the Motor Vehicles Act, 1988 and also approach Respondent No. 3, namely the State Transport Authority, Bihar, Patna through its Secretary, Office situated at Bisheshwaraiya Bhawan, Bailey Road, Patna and/or Respondent No. 4, namely State Transport Commissioner, Transport Department, Government of Bihar, Patna, venting out the grievances.