PEARL THEATRES P LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHILE hearing cases under the heading "For Hearing", this Court has been noticing since last 3 -4 days that in cases in which learned counsel for the State are appearing, they appear and make only one statement that the files are not available to assist the Court, as a result of which no progress is being made in the disposal of the cases where State of Bihar is the Respondent.

(2.) THIS is not the functioning of this Court to find out the files for the learned counsel appearing for the State. There is no assistance to the Court on behalf of the State in Hearing cases and this depicts a very sorry state of affairs. In such a situation the Court is unable to decide the cases where Respondent is the State of Bihar due to lack of assistance.

(3.) PUT up this matter after two weeks.