RAM DAS GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned advocate Mr. Utsav Kumar appears for the respondent No. 8. In view of the appearance filed by Mr. Utsav Kumar for the respondent No. 8, this Application is disposed of.

(2.) We have heard the learned advocates extensively.

(3.) This Appeal under clause 10 of the Letters Patent has been preferred by the respondent Nos. 7 and 8 in CWJC No. 5971 of 2006 against the judgment and order dated 29th April, 2011 passed by the learned Single Judge.