AMBIKA PRASAD DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) parties. Re.: Interlocutory Application No. 483 of 2015 Interlocutory Application has been filed by the appellant seeking interim stay of order dated 17.07.2014 passed in CWJC No. 8434 of 2007 as well as of the order dated 06.11.2002, which was impugned in the writ application.

(2.) In view of the matter being finally heard and disposed off, no order is required to be passed on the Interlocutory Application which stands disposed off.

(3.) Re.: Letters Patent Appeal No. 111 of 2015 The present intra -court appeal under Clause X of the Letters Patent of the Patna High Court has been filed by the appellant against the order passed by the learned Single Bench dated 17.07.2014 by which CWJC No. 8434 of 2007 filed by the appellant has been dismissed.