SUDHIR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:

(2.) Learned counsel for the petitioner prays that the instant petition be disposed of exactly in the same terms as contained in judgment dtd. 14/9/2022 passed by this Court in Civil Writ Jurisdiction Case No.13024 of 2022, titled as M/s. Raghoji House of Distribution Vs. The State of Bihar and Ors.

(3.) No objection to such prayer being allowed.