MOHAN SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 7423 of 2011 has been filed by Ram Ashray Sahani and Mahendra Sahani with a prayer to allow them to intervene into the matter as party respondents. A supplementary affidavit has been filed by them appending therewith a copy of memorandum of appeal filed before the Commissioner, Darbhanga Division, where from it appears that Ramashray Sahani was one of the appellants.

(2.) From the copy of the ordersheet as contained in Annexure B it appears that Mahendra Sahani had also filed an application for intervention before the Commissioner concerned.

(3.) However, learned counsel for the petitioners fairly submits that in above view of the matter, the petitioners themselves are ready to implead both the aforesaid persons as party respondents.