STATE OF BIHAR Vs. YOGENDRA PANDEY

JUDGEMENT

(1.) Re. Interlocutory Application No. 7835 of 2012.

(2.) Interlocutory Application stands disposed of.

(3.) Feeling aggrieved by the judgment and order dated 23rd August, 2011 passed by the learned Single Judge in CWJC No. 17869 of 2009, the respondent State of Bihar has preferred this Appeal under Clause 10 of the Letters Patent.