M/S. PANCHSHEEL SOFTWARES Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 4556 of 2017

(2.) Having regard to the nature of the prayer, the interlocutory application is allowed and learned counsel for the petitioner is permitted to make necessary amendment in the prayer portion of the writ petition in course of the day.

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