SURESH PASWAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State of Bihar and State of Jharkhand.

(2.) The present Interlocutory Application has been filed for modification of the order dated 08.03.2018 by which the Court has clarified that it shall not be granting any fresh opportunity for service of copy, as the order is of the year 2014 and if it transpires that copy has not been served, it will be a ground for summary dismissal of the writ petition.

(3.) Learned counsel for the petitioner submitted that he along with another learned counsel have filed fresh power in the present case on 07.03.2017.