BIPIN BIHARI JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) At the very outset, learned counsel for the State, when called upon to assist, was not able to do so on the basis of running page of the court brief despite notice to this effect being printed daily in the cause list.

(3.) This has led to unnecessary impediment in a judicial proceeding. The Court was, thus, of the opinion that cost be imposed. However, on apology tendered by learned counsel for the State, refrains from doing so.