SANJAY PRINTING WORKS Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 5857 of 2010 This Interlocutory Application has been filed for amendment in the prayer portion of the main writ petition by adding the following prayers-

(2.) Having regard to the nature of the prayer, the interlocutory application is allowed and the same shall be treated as forming part of the main writ petition.CWJC No. 5022 of 2010

(3.) The main writ petition has been filed for the following reliefs-