Smt Urmila Devi And Anr vs The State Of Jharkhand And Ors on 2 March, 2016

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Jharkhand High Court

Smt Urmila Devi And Anr vs The State Of Jharkhand And Ors on 2 March, 2016

Bench: Aparesh Kumar Singh

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W. P. (C) No. 385 of 2015
                                    ...
           1. Smt. Urmila Devi @ Urmila Sharma
           2. Kedarnath Pandey                             ...   ...Petitioners
                             -V e r s u s-
            The State of Jharkhand and Ors.                      ...Respondents
                                    ...
       CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                    ...
           For the Petitioner        : - Mr. Ashok Kr. Pandey, Adv.
           For the Respondents       : - JC to GA-IV
                                    ...
           I. A. No. 4944 of 2015

06/02.03.2016

By way of instant interlocutory application, prayer for impleadment of one Smt. Malti Devi is made on the part of the petitioners as respondent in the writ petition stating that SAR (Revision) Case No. 114 of 2006 was filed at the instance of the said person. Order passed in the said revision is under challenge in the present writ petition.

Counsel for the respondent-State does not object to the prayer.

Having regard to the reasons stated in the instant Interlocutory Application, let Smt. Malti Devi be impleaded in array of party as respondent no. 6 for which necessary correction be carried out by learned counsel for the petitioner in red ink during course of the day with her present and correct address.

I. A. No. 4944 of 2015 stands disposed of accordingly.

W. P. (C) No. 385 of 2015

Mr. Nagendra Tiwari, learned counsel, accepts notice on behalf of the newly added respondent and undertakes to file vakalatnama within a period of one week.

Learned counsel for the petitioners shall serve the copies of the writ petition upon learned counsel appearing on behalf of the respondent no. 6 by tomorrow.

Let the name of Mr. Nagendra Tiwari, learned counsel, be reflected in the cause list as counsel for the respondent no. 6 henceforth.

Issue notice upon respondent no. 5 under ordinary process for which requisites etc. must be filed within one week failing which this application, as against the concerned respondents, shall stand rejected without further reference to a Bench. Counsel for respondent no. 6 submits that she has also filed writ petition being W. P. (C) No. 6177 of 2014 challenging the order arising out of the same revision. List W. P. (C) No. 6177 of 2014 along with the instant case under the appropriate heading.

(Aparesh Kumar Singh, J.) Kamlesh/

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