LAWS(PAT)-2022-7-93

KUNAL KISHOR Vs. PATNA MUNICIPAL CORPORATION

Decided On July 01, 2022
Kunal Kishor Appellant
V/S
PATNA MUNICIPAL CORPORATION Respondents

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:-

(2.) As such, petition stands disposed of in the following terms:-

(3.) The petition stands disposed of in the aforesaid terms.