TAUSIF RAZA Vs. UNION OF INDIA
LAWS(JHAR)-2012-10-31
HIGH COURT OF JHARKHAND
Decided on October 06,2012

TAUSIF RAZA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Counsel for the petitioner seeks leave to delete paragraph 7 of the memo of the writ petition and Annexure 3 thereto.
(2.) Permission, as sought for, is granted.
(3.) The Annexure 3 will be deleted along with paragraph 7 of the memo of the writ petition and this amendment shall be carried out during course of the day.;


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