KISHORE KUMAR DESHMUKH Vs. AJAY KUMAR SINHA ALIAS GOPAL

LAWS(JHAR)-2009-5-7

HIGH COURT OF JHARKHAND

Decided on May 04,2009

KISHORE KUMAR DESHMUKH Appellant

VERSUS

AJAY KUMAR SINHA ALIAS GOPAL Respondents

JUDGEMENT

- (1.) LEARNED counsel for the petitioner seeks permission to delete the name of respondent No. 4.
(2.) PERMISSION, as prayed for, is granted.
(3.) AMENDMENT shall be carried out during course of the day.;

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