VAISHNAVI MULTIGRAINS PRIVATE LIMITED Vs. JHARKHAND URJA VIKASH NIGAM LTD
LAWS(JHAR)-2015-5-37
HIGH COURT OF JHARKHAND
Decided on May 01,2015

Vaishnavi Multigrains Private Limited Appellant
VERSUS
Jharkhand Urja Vikash Nigam Ltd Respondents

JUDGEMENT

- (1.) Ms. Shilpi John, the learned counsel for the petitioners submits that after the writ petition was filed, the respondentBoard has been bifurcated into four separate units and therefore she seeks permission to correct the name of the parties.
(2.) Permission is granted.
(3.) Let necessary corrections be carried out.;


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