Rekha Mandal And Others vs The State Of Jharkhand And Others on 8 August, 2018

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Jharkhand High Court

Rekha Mandal And Others vs The State Of Jharkhand And Others on 8 August, 2018

Bench: Shree Chandrashekhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W.P.(S) No. 4240 of 2017
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Rekha Mandal and others .... Petitioners

-Versus-

The State of Jharkhand and others ....... Respondents

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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

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For the Petitioners : Mr. Anil Kumar, Sr. Advocate M/s Chandana Kumari, Adv.

For the Respondents : Md. Shamim Akhtar, GA-III

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I.A. No.6838 of 2018 05/08.08.2018 Sri Anil Kumar, the learned Senior counsel for the petitioners submits that during pendency of this writ petition letter of termination has been issued which has necessitated filing of this application for amendment.

Since all foundational facts have been pleaded in this application, and for the reasons stated in this application, I.A. No.6838 of 2018 is allowed.

Let necessary correction be done in the prayer clause during course of the day.

W.P.(S) No. 4240 of 2017

Let amended writ petition be filed within two weeks. Post the matter on 30.08.2018.

(Shree Chandrashekhar, J.) sudhir

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Jharkhand High Court