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Om Prakash Agarwal and Others vs The State of Bihar and Others

Patna High Court · Decided on 21 May 1987 · Citation: (1988) PLJR 607

HON’BLE JUDGES
S.N. Jha, J · S.A. Ahmad, J
CASE NUMBER
C.W.J.C. No. 674/87 (R)
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Judgment

1 paragraphs · 96 words
1.

Learned counsel for the petitioner files 11 acts of stamp for the petitioners. After hearing the learned counsels for the parties, we are disposing of this writ application in terms of the decision reported in the case of Ranchi Thok Khadya Vyapari Sangh and Others Vs. State of Bihar and Others, . The petitioners are liable to pay fees as prescribed by G.S.N. 9 dated 19.4.1984, as contained in Annexure 1 to the writ petition. In case the deposits have been made, then their applications for renewal will be disposed of in accordance with law.