STATE OF BIHAR Vs. REKHA JHA AND OTHERS

JUDGEMENT

(1.) Delay of 95 days in filing of this appeal is condoned. I.A. No. 1024 of 2018 stands allowed and disposed of.

(2.) Heard on the question of admission.

(3.) Seeking exception to an order dated 04.10.2017 passed by the Writ Court in C.W.J.C. No. 7231 of 2012, this appeal has been filed by the State Government under Clause 10 of the Letters Patent.