SAKET BIHARI LALL Vs. STATE OF JHARKHAND

LAWS(JHAR)-2012-5-139

HIGH COURT OF JHARKHAND

Decided on May 08,2012

Saket Bihari Lall Appellant

VERSUS

STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) I .A.No.192 of 2010 The instant Interlocutory Application has been filed for amendment in the cause title of respondent no. 1 -the State of Jharkhand through the Secretary, Animal Husbandry Department, Government of Jharkhand, Ranchi., and in its place the State of Jharkhand through Secretary, Department of Finance, Government of Jharkhand, Ranchi be added as respondent no. 1.
(2.) PRAYER is allowed. Accordingly, now in cause title, the respondent no. 1 be read as the State of Jharkhand through Secretary, Department of Finance, Government of Jharkhand, Ranchi.
(3.) I .A. No. 192 of 2010 stands disposed of. W.P.(S)No.5763 of 2009 ;

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