SHEIKH KALIM ALIAS MD KALIM Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2017-4-150
HIGH COURT OF JHARKHAND
Decided on April 07,2017

Sheikh Kalim Alias Md Kalim Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

Rongon Mukhopadhyay, J. - (1.) This interlocutory Application has been filed for substitution of the petitioner.
(2.) It appears that the original petitioner had died on 29-7-2013 and sought to be substituted by his son namely Sohebullah.
(3.) In view of the averments made in the instant application the same is allowed.;


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