HEMANT I.THAKKAR @ HEMANT I.THAKER Vs. STATE OF JHARKHAND
LAWS(JHAR)-2012-8-182
HIGH COURT OF JHARKHAND
Decided on August 28,2012

Hemant I.Thakkar @ Hemant I.Thaker Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the parties.
(2.) THE application is allowed and the delay in filing the L.P.A is condoned. There are few mistakes in the L.P.A. which are not relevant in view of our order. Therefore the amendment petition has become infmctuous.
(3.) HEARD learned counsel for the parties.;


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