LATTU MAHTO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-10-82
HIGH COURT OF JHARKHAND
Decided on October 24,2018

Lattu Mahto Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) I.A. No. 9672 of 2018 With I.A. No. 9674 of 2018 Heard Mr. Anil Kumar Sinha, counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Aditya Raman, counsel appearing on behalf of the respondent-state.
(3.) Counsel appearing on behalf of the petitioners seeks permission to remove further defects which has been pointed out by the office. He submits that the said defects relates to typed copy of page nos. 68,69 and 90 and he seeks permission to file fresh typed copies of the said pages.;


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