ANIL JETHWA @ JETUA Vs. STATE OF JHARKHAND AND ANOTHER
LAWS(JHAR)-2012-9-333
HIGH COURT OF JHARKHAND
Decided on September 17,2012

Anil Jethwa @ Jetua Appellant
VERSUS
State Of Jharkhand And Another Respondents

JUDGEMENT

- (1.) Let the complainant be impleaded as opposite party no.2. Mr.T.N.Verma, learned counsel for the State accepts notice on behalf of newly impleaded opposite party no.2.
(2.) As prayed for, let this matter be listed after three weeks to enable learned counsel appearing for the State to seek instruction and to file counter affidavit .
(3.) Let a copy of the petition be served upon the counsel appearing for the opposite party no.2 by tomorrow.;


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