MUKUND LAL CHHABRA AND ORS. Vs. STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2010-12-46
HIGH COURT OF JHARKHAND
Decided on December 13,2010

Mukund Lal Chhabra And Ors. Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

- (1.) The Petitioner No. 1-Dubraj Ram in W.P.(C) No. 4113 of 2001 is said to be dead. His legal representatives-Hari Nath Ram and Sri Nath Ram have filed one Interlocutory Application being I.A. No. 4293 of 2010 for substituting their names in place of the deceased Petitioner No. 1-Dubraj Ram.
(2.) The aforesaid application has not been opposed by the Respondents. Therefore, the legal representatives of the deceased Petitioner No. 1 in W.P.(C) No. 4113 of 2001, namely, Hari Nath Ram and Sri Nath Ram are brought on record.
(3.) The issue involved in all these cases being common, they have been heard together and are being disposed of by this common order.;


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