ARBIND GIRI Vs. STATE OF BIHAR
LAWS(JHAR)-2018-8-227
HIGH COURT OF JHARKHAND
Decided on August 07,2018

Arbind Giri Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard the counsels appearing for the petitioners.
(2.) The writ petition was originally argued by learned Senior counsel Mr. V. Shivnath, but for the rejoinder, another Senior counsel Mr. Rajiv Ranjan was engaged who has argued the case in rejoinder to the arguments of the respondents.
(3.) Heard Mr. Anuj Kumar, counsel appearing for the private respondents.;


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