RANJAN KISHORE SHARMA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-8-136
HIGH COURT OF JHARKHAND
Decided on August 22,2019

Ranjan Kishore Sharma Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Sanjay Kumar Dwivedi, j. - (1.) Heard Mr. Niraj Kishore, learned counsel for the petitioners and Mrs. Shweta Singh, learned A.C. to S.C. (L&C)-II for the respondents. I.A. No. 5386 of 2017
(2.) The present interlocutory application has been filed for substitution of the legal heirs of the petitioner who died on 02.02.2015.
(3.) The name of the legal heirs/successors of the petitioner is provided in paragraph 4 of the said interlocutory application.;


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