Jitendra Kumar & Others vs The State Of Jharkhand & Others
2022 Latest Caselaw 4356 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                          L.P.A No. 263 of 2021

              Jitendra Kumar & others                  ---       ---     Appellants
                                               Versus
              The State of Jharkhand & others          ---       ---    Respondents
                                                      ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellants: Mr. Sangam Kumar, Advocate For the Resp.-State: Mr. Amit Kumar, S.C (Mines)-II For the Resp. No (s) 6-10: M/s Ajit Kumar, Sr. Advocate, Shekhar, Advocate For the Intervener: Mr. Dhananjay Kr. Pathak, Advocate

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13 / 01.11.2022 I.A. No. 9834/2022 has been filed by four persons seeking to intervene in the instant appeal on the ground that they are also likely to be vitally affected if the impugned judgment is given effect to.

Learned counsel for the Appellants and Respondent State as well the writ petitioners / private Respondents say that they have not been served copy of I.A.

Learned counsel for the Intervener Mr. Pathak undertakes to serve it by tomorrow and file receipt thereof.

`                       Matter is passed over for the day.




                                                               (Aparesh Kumar Singh, J)


                                                                   (Deepak Roshan, J)
       Ranjeet/