MODERN SAW MILL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and respondent no. 5.

(2.) The present Interlocutory Application has been filed seeking addition of further relief in the writ petition. Perusal of the same discloses that it is linked to the reliefs sought for in the main writ petition.

(3.) Accordingly, the prayer is allowed.