KONDA PRABHAKAR RAO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-7-20
HIGH COURT OF JHARKHAND
Decided on July 26,2011

Konda Prabhakar Rao Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Learned Counsel for the Petitioner seeks leave to delete the name of Respondent Nos. 4, 6 and 8.
(2.) Permission, as prayed for, is granted.
(3.) Amendment shall be carried out in the writ petition by red ink, during course of the day.;


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