LLOYDS FINANCE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ganesh Prasad Singh, learned Senior Advocate of the petitioners as well as Mr. Anand K. Ojha, learned Advocate of the opposite party no. 2, Mohit Kumar Sah.

(2.) THE learned Advocate of the opposite party no. 2 submits that opposite party no. 2, Mohit Kumar Sah, has already received payment of the bond and now there is nothing due against the petitioners towards principal amount.

(3.) THE learned Advocate of the opposite party no. 2 submitted that he has got no objection if this criminal miscellaneous application is disposed of with observation that any further payment shall be governed by the final decision of the Bombay High Court as several cases of similar nature are pending before the Bombay High Court.