ANIL KUMAR GUPTA Vs. STATE OF BIHAR
LAWS(SC)-1994-12-89
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
December 15,1994
ANIL KUMAR GUPTA
Appellant
VERSUS
STATE OF BIHAR
Respondents
JUDGEMENT
-
(1.) Special leave granted
(2.) We have heard counsel for the parties
(3.) This appeal is directed against the order dated 1/12/1992 passed by the patna High court dismissing the writ petition (CWJC No. 11702 of' 1992 filed by the appellants;
(2.) We have heard counsel for the parties
(3.) This appeal is directed against the order dated 1/12/1992 passed by the patna High court dismissing the writ petition (CWJC No. 11702 of' 1992 filed by the appellants;
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