DUDHNATH CHOUDHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application has been filed for review of the order 25.09.2014 passed in C.W.J.C. No. 10161 of 2011, wherein the Court has recorded as follows:-

(3.) In this review application, the petitioner has brought on record the application dated 11.11.1998, making prayer for granting exemption on account of crossing the age of 50 years.