JADU MAHATO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-9-53
HIGH COURT OF JHARKHAND
Decided on September 27,2018

Jadu Mahato Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) Mr. Kalyan Banerjee, the learned counsel for the petitioner submits that deficit court fee has been deposited.
(2.) The learned counsel tenders a copy of the supplementary affidavit dated 26.09.2018 in respect of the surviving defects.
(3.) Taken on record.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.