STATE OF BIHAR Vs. PRAMOD KUMAR BIHARI

JUDGEMENT

(1.) I A No. 6139 of 2013

(2.) Interlocutory Application stands disposed of.

(3.) This Appeal under clause 10 of the Letters Patent has been preferred by the respondent-State of Bihar against the judgment and order dated 7th November 2012 passed by the learned Single Judge in CWJC No. 13071 of 2012.