KHUSHI ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Learned counsel for the petitioner in support of his submissions relied upon a judgment of single bench of this Court in the case of Amarnath Singh Vs. State of Bihar through Principal Secretary and Ors, since reported in 2022 (1) PLJR (SC) 37.