RENU KUMARI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-11-55
HIGH COURT OF JHARKHAND
Decided on November 16,2011

RENU KUMARI Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Counsel for the petitioner seeks leave to delete respondent no. 7 as party respondent to this petition.
(2.) Permission, as sought for, is granted to delete respondent no. 7 as party respondent.
(3.) Amendment shall be carried out with red ink during course of the day.;


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