KARRA PARASURAMAIAH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This appeal is filed assailing the order of a learned single Judge on 8.2.2019 and a mention was made by the learned counsel for the appellant on Friday last i.e. 19 th of April, 2019requesting the Court to take up the matter urgently in view of the nature of the order passed by the learned Single Judge calling upon an appropriate action to be taken against the appellant in the circumstances which have been indicated in the order itself.

(2.) A prelude to this matter being taken up today is that the appellant, in order to protect his interest, filed this appeal seeking leave as he was not a party-respondent before the learned Single Judge. To this effect, the direction given on the petition of urgent posting and noted by the court master on our directions is extracted hereinbelow:

(3.) The challenge in the present appeal is to the order dated 8th February, 2019 which is extracted hereinunder: