MICHAL TOPPO Vs. BIRSA ORAON
LAWS(JHAR)-2009-11-250
HIGH COURT OF JHARKHAND
Decided on November 09,2009

Michal Toppo Appellant
VERSUS
Birsa Oraon Respondents

JUDGEMENT

- (1.) This I.A. has been filed for deleting respondent no.2-Dela Toppo, saying that he died issueless on 18.7.1999. Heard.
(2.) In the circumstances, the name of respondent no. 2 is deleted. I.A. No. 2301 of 2009 stands disposed of. I.A. No. 3504 of 2008:
(3.) Mr. Kundan Kumar Ambastha, appearing for the appellants and Mr. Abhay Kumar Mishra, appearing for respondent no. 1, submitted that the parties have filed this joint compromise petition. It is further submitted that affidavits have been sworn by the parties in support of the joint compromise petition.;


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