UMESHWAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has filed the instant application for the following reliefs:

(3.) Learned counsel for petitioners contended that this matter is squarely covered under the judgment reported in 2009 SCC OnLine Pat 611 : (2009) 3 PLJR 12 (M/s Bikaner Plasto Flex Pvt. Ltd. Versus State of Bihar and others).