VIJAY KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard. Mr. Bishwajeet Singh, learned counsel for the petitioner and learned AC to G.P.-27 for the respondent-State.

(2.) Since, the present writ application was registered on 16.04.2015, but till date, no counter affidavit has been filed. Hence, this Court is not inclined to adjourn the matter any further.

(3.) The nature of order this Court intends to pass, does not require issuance of notice to private respondent nos. 6 to 11.