ANAND PRAKASH SINGH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2017-7-268
HIGH COURT OF JHARKHAND
Decided on July 25,2017

Anand Prakash Singh Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard Mr. Ashish Kumar Shekhar, learned counsel for the opposite party No. 2 who has preferred this application and Mr. V.P. Singh, learned senior counsel appearing for the petitioner.
(2.) This interlocutory application has been filed for substitution of the opposite party No. 2 who is said to have died and therefore he be substituted by his wife, namely, Sushma Oraon.
(3.) Considering the averment made in this I.A. as well as the submissions advanced by the learned counsel for the opposite party No. 2, this I.A. is allowed.;


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