STATE OF BIHAR Vs. OM PTAKASH VERMA

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) LEARNED counsel appearing for the respondents opposed the prayer for condonation of delay in filing this appeal.

(3.) THIS Court had passed interim order dated 16.2.2005 after hearing the parties staying operation of the impugned order dated 4.8.2003 passed by the learned single Judge of this Court.