TRILOCHAN MIRDHA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-7-138
HIGH COURT OF JHARKHAND
Decided on July 17,2010

TRILOCHAN MIRDHA Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) This interlocutory application has been filed by the intervenors for impleading them as party respondents in this writ petition.
(2.) Mr. Bhanu Kumar, learned counsel appearing for the petitioner, opposed the prayer for intervention.
(3.) Heard.;


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