HABIBUR RAHMAN Vs. STATE OF BIHAR
LAWS(SC)-2011-3-25
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
March 01,2011
HABIBUR RAHMAN
Appellant
VERSUS
STATE OF BIHAR
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) This Court, by the order dated 10.01.2011 passed the following order: Learned Counsel appearing for the Petitioner submits that the Petitioner has deposited the entire amount with interest and an affidavit to that effect shall be filed within two weeks. Learned Counsel appearing for the Respondent may seek instructions in that regard within two weeks thereafter.
List this matter after four weeks. ;
(2.) Heard learned Counsel for the parties.
(3.) This Court, by the order dated 10.01.2011 passed the following order:
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