ADYA SHARAN CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter is heard via video conferencing.

(2.) Heard I.A. No. 01 of 2021 for condonation of delay of 286 days in filing the present L.P.A.

(3.) Mr. Anjani Kumar, learned Additional Advocate General is hereby directed to take notice on behalf of the respondents. He accepts notice on behalf of respondents. The appellant has assailed the order of learned Single Judge dtd. 11/5/2018 passed in C.W.J.C. No. 16126 of 2013.