BALESHWAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 4385 of 2016

(2.) In view of the fact that the order which is sought to be quashed has been passed during the pendency of the writ petition, this Interlocutory Application is allowed.

(3.) Let the relief mentioned in paragraph no. 1 of the Interlocutory Application as well as the averments made in support thereof including the copy of the order which has been appended as Annexure-6 form part of the writ petition.