LAWS(PAT)-2013-3-80

STATE OF BIHAR Vs. RAMANAND THAKUR

Decided On March 19, 2013
STATE OF BIHAR Appellant
V/S
Ramanand Thakur Respondents

JUDGEMENT

(1.) Re. Interlocutory Application No. 6706 of 2012

(2.) Interlocutory Application stands disposed of in the above terms

(3.) Feeling aggrieved by the judgment and order dated 21st September, 2011 passed by the learned Single Judge in CWJC No. 3715 of 2007 reported in 2011(4) PLJR 796, the respondent State of Bihar has preferred this Appeal under Clause 10 of the Letters Patent.