ARBIND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner- appellant and learned counsel for the respondents.

(2.) THE present Letters Patent Appeal has been filed against the judgment and order dated 20.07.2007 passed by learned Single Judge in C.W.J.C. No. 7954 of 2000.

(3.) WITH the above observation and liberty, this Letters Patent Appeal stands dismissed.