Chattisgarh High Court
Rajendra Kumar And Others vs State Of Chhattisgarh And Ors. 18 ... on 16 January, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
W.P.(227) No. 3588 /2011
Rajendra Kumar and others Vs. State of Chhattisgarh and others
16.01.2018 Mr. Shiksha Verma, counsel for the Petitioner.
State by Mr. Ashish Shukla, Dy.A.G.,
Heard on I.A.No.10 for deleting the names of
respondents 4 & 12 from the array of cause title.
It is stated that respondents 4 and 12 have died, therefore, their names be deleted from the cause title.
On due consideration, the application is allowed. The names of respondents 4 & 12 be deleted from the cause title.
Necessary amendment be carried out within a week. Office report shows that respondents 7 & 8 are unserved.
Issue fresh notice to respondents 7 & 8 on furnishing correct address.
Sd/-
GOUTAM BHADURI JUDGE Rao