PARWATI HASDA AND ORS. Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2014-12-91
HIGH COURT OF JHARKHAND
Decided on December 17,2014

Parwati Hasda And Ors. Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

- (1.) I.A. No. 4576 of 2014 Learned counsel appearing for the petitioner submits that he does not want to press this interlocutory application. Hence the interlocutory application bearing No. 4576 of 2014 stands disposed of as not pressed. I.A. No. 4657 of 2014
(2.) Learned counsel appearing for the petitioner submits that he does not want, to press this interlocutory application.
(3.) Hence, the interlocutory application bearing No. 4657 of 2014 stands disposed of as not pressed. W.P. (S) No. 1430 of 2011;


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