RAJENDRA PRASAD VIDYARTHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) CONTEMNOR respondent no. 5 is present in compliance of the orders of this Court dated 14.12.2004.

(2.) HEARD Sri Mihir Kumar Jha, Senior Advocate for the contemnor and Sri A.P. Jittu, for the State of Bihar.

(3.) CONTEMNOR has filed another show cause on 10.3.2005 whereunder he has stated that the order dated 1.10.2002 has now been complied with and the measurement in compliance of the orders of this Court has already been taken.