LAWS(PAT)-2022-12-36

YADAV AJIT SINGH Vs. STATE OF BIHAR

Decided On December 16, 2022
Yadav Ajit Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) There is no response to the petitioner's request.

(3.) The dispute still survives and petitioner's request for clearance of dues remains pending.