CORPORATE CREATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior counsel appearing for the petitioner and Ms. Binita Singh, learned G.P. 31, for the State.

(2.) With the consent of the parties this writ petition is taken up for consideration with a view to its final disposal at the stage of admission itself.

(3.) A counter affidavit has been filed, by learned counsel appearing on behalf of the State. Let it be kept on record.