VIDYAJHANP PACCS Vs. THE STATE OF BIHAR,

JUDGEMENT

(1.) Learned counsel for the State submits that deficit Court Fee will be deposited within one week from today.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) In this case, the petitioner is challenging the order containing memo no.399 dated 15.05.2017 passed by the Sub-Divisional Officer, East Muzaffarpur-cum-Licensing Authority, whereby and where-under he has refused to renew the licence no. 01-MUR-01-11 on the ground of non-renewal of same in time.