RAJAN KUMAR SINGH Vs. THE UNION OF INDIA
LAWS(JHAR)-2014-11-26
HIGH COURT OF JHARKHAND
Decided on November 11,2014

RAJAN KUMAR SINGH Appellant
VERSUS
THE UNION OF INDIA Respondents

JUDGEMENT

Virender Singh, C.J. - (1.) I.A. No. 5625 of 2014.
(2.) THIS is an application for deletion of the name of respondent No. 4 -Bishop School, Ranchi from the array of the respondents. Learned counsel for the non -applicant -writ petitioner did not raise any objection.
(3.) RESULTANTLY , this application stands allowed. As prayed, name of respondent No. 4 is deleted from the array of respondents. I.A. No. 5625 of 2014 stands disposed of.;


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