Rekha Kumari vs Social Welfare Women And Child ... on 5 May, 2014

[Cites 0, Cited by 0]

Jharkhand High Court

Rekha Kumari vs Social Welfare Women And Child ... on 5 May, 2014

Bench: Aparesh Kumar Singh

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W. P. (S) No. 2350 of 2013
                                       ...

           RekhaKumari                                        ...     ...Petitioner.
                                    -V e r s u s-
           The State of Jharkhand &Ors.                       ...   ...Respondents
                                            ...
           CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                            ...
           For the Petitioner       : - Mr.Ranjan Prasad Sinha, Advocate

           For the Respondents         : - Md. ShamimAkhtar.
                                             ....

06/05.05.2014

Mr. Ranjan Prasad Sinha learned counsel for the petitioner begs apology for having impleaded a person as respondent No.7 without any order of this court, onhis own. He seeks time to file interlocutory application for such impleadmentfor which the matter was adjourned on the last occasion itself.

In such circumstances, the Registry is directed to delete the name of the said person as respondent No.7. Matter is adjourned for four weeks to be listed under the heading ' ForAdmission'.

(Aparesh Kumar Singh, J.) Nibha/Anjali

Unlock Advanced Research with PRISMAI

Jharkhand High Court