SUMAN KUMAR SINGH AND OTHERS Vs. COAL INDIA LIMITED AND OTHERS
LAWS(JHAR)-2013-6-231
HIGH COURT OF JHARKHAND
Decided on June 21,2013

Suman Kumar Singh And Others Appellant
VERSUS
Coal India Limited And Others Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioners sought permission to implead Union of India as party- respondent.
(2.) In view of the fact that in all connected matters, Union of India is a party-respondent, this oral prayer is allowed and Union of India is impleaded as party-respondent.
(3.) Admit.;


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