- (1.) The State of Biha is the appellant in this appeal which comes before us on a certificate granted by the High Court of Patna under Art. 133(1) (c) of the Constitution.
(2.) The principle point of law raised for decision in the appeal is whether a State is liable to be proceeded against under O. 39, R. 2(3) of the Code of Civil Procedure, when it wilfully disobeys an order of temporary injunction passes economic against it.
(3.) There is little controversy regarding the facts, but they have to be set out to appreciate some of the matters debated before us.;