DISTRICT AND SESSIONS JUDGE SITAMARHI Vs. VIJAY KUMAR

JUDGEMENT

(1.) Re. I.A. No. 01 of 2022 and L.P.A. No. 205 of 2020 :

(2.) The I.A. No. 01 of 2022 is allowed.

(3.) Heard Mr. Sanjeev Kumar, the learned Advocate for the High Court of Judicature at Patna, who has challenged the order dtd. 16/8/2018 passed by the learned Single Judge in C.W.J.C. No. 16948 of 2007, whereby, the order of punishment of respondent No. I dtd. 4/11/2006 has been set-aside.