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AIROnline 2018 Pat 76
Patna High Court
Hon'ble Judge(s):
Anil Kumar Upadhyay
, J
Constitution of India , Art.226— Writ petition - Writ of mandamus - Direction issued to respondents to examine claim of petitioner in the light of principle laid down by the Apex Court in the case of Mukesh and Ano. Vs. The State of Bihar and Ors., reported in (2017) 5 SCC 383
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