LAWS(PAT)-2024-2-55

ANNU COMPUTER Vs. STATE OF BIHAR

Decided On February 26, 2024
Annu Computer Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) The present petition has been preferred for grant of the following reliefs:-

(3.) The matrix of facts giving rise to the present writ petition is/are as follows:-