STATE OF BIHAR NOW JHARKHAND Vs. LAKSHMI DEVI & ORS
LAWS(JHAR)-2010-12-59
HIGH COURT OF JHARKHAND
Decided on December 07,2010

STATE OF BIHAR NOW JHARKHAND Appellant
VERSUS
LAKSHMI DEVI And ORS Respondents

JUDGEMENT

- (1.) Respondent no.9 is reportedly dead. He died issueless. His other relatives are on record. Petitioner does not want to take any step for substitution of his legal representative.
(2.) In that view of the matter, his name is ordered to be struck off from the array of respondents. Fresh cause title may be filed.;


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