BIHAR ENGINEERING SERVICES Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS case was finally heard and disposed of by judgment and order dated 5.12.2012. It has been brought under the heading "To Be Mentioned" for correction of some grammatical/typographical mistakes.

(2.) LEARNED counsel for all the parties including the State are present.

(3.) IF the judgment is paginated it would round into 34 pages and if it is paragraphed there would be 54 paragraphs to the end. For convenience of every body, the judgment being long and corrections required at various places, the corrections sought for and the corrections as being ordered are given in a tabular form with page numbers corresponding to page in the judgment and paragraph number that would correspond to paragraph if they were so done.