COMPANY BAGH DOOKANDAR SANGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) The State has appeared and filed counter-affidavit. With consent of the parties this application is heard and is being disposed of at the stage of admission itself.

(3.) The present application has been filed by the petitioners who are plaintiffs in the Court below, being aggrieved by the order dated 18/8/2005 by which the trial Court has rejected the application dated 17/5/2005 filed by the plaintiffs in the Court below for a direction to the respondents to restore status-quo ante.