MANIDHAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present I.A. No.01/2022 has been filed on behalf of the petitioner to add the additional reliefs as mentioned in paragraph-1 of this application.

(2.) Having heard learned counsel for the parties, as the present Interlocutory Application being formal in nature, is not opposed, and hence is allowed.

(3.) Accordingly, I.A. No.1/2022 is hereby stands disposed of. Re:- C.W.J.C. No.9974 of 2022