KUMAR DISTRIBUTORS PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Appellate order needs to be quashed and set aside for the appeal stands rejected solely on the ground of limitation. The cause of action had arisen during the time of Pandemic Covid-19 and the authorities were fully aware of the directions issued by Hon'ble The Apex Court as also this Court excluding the period of Pandemic for the purposes of computing limitation.

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