MANSHA SINGH @ RAJESH SINGH Vs. STATE OF JHARKHAND THROUGH PRINCIPAL SECRETARY
LAWS(JHAR)-2018-10-3
HIGH COURT OF JHARKHAND
Decided on October 01,2018

Mansha Singh @ Rajesh Singh Appellant
VERSUS
State Of Jharkhand Through Principal Secretary Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) In spite of service of notice the respondent has not appeared in the present proceeding.
(2.) The petitioner has filed supplementary-affidavit dated 28.09.2018 on service of notice upon the respondent.
(3.) The petitioner, who is defendant no.5 in Title Suit No.89 of 2010, is aggrieved of orders dated 11.01.2017, 12.07.2017 and 09.01.2018.;


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