SAKILA BEGUM Vs. STATE OF WEST BENGAL
LAWS(CAL)-2006-4-5
HIGH COURT OF CALCUTTA
Decided on April 21,2006

SAKILA BEGUM Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Perused the application for addition of party. I find sufficient grounds have been made out by the applicant in support of the application.
(2.) Therefore, the application for addition of party being C.A.N. 950 of 2006 is allowed subject to such objection that may be taken by the petitioner.
(3.) Office is directed to add the applicant as respondents.;


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