Raj Kishore Marandi vs Others
2026 Latest Caselaw 3138 Jhar

Citation : 2026 Latest Caselaw 3138 Jhar
Judgement Date : 16 April, 2026

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Jharkhand High Court

Raj Kishore Marandi vs Others on 16 April, 2026

Author: Ananda Sen

Bench: Ananda Sen

                         IN THE HIGH COURT OF
                                                    JHARKHAND
                                  W.P.(C) No. 5770 of 2022
                                                                            AT KANG
               Raj Kishore Marandi, S/o
                                             Late Lakhan Marandi & Others
                                                                                 Petitioner(s).
              The State of Jharkhand &                   Versus
                                             Others                           ...Respondent(s)
                         CORAM               SRI ANANDASEN, J.

For the Petitioner(s) Mr. Onkar Nath Tewary, Advocate For the State Mr. Ankit Kumar, AC to SC-I 03/ 16.04.2026 I.A. No.12597 of 2025

It has been submitted that respondent No.5, namely, Paul Hembrom, died on 21.10.2024, thus the substitution is necessary.

2. The name of legal heir and successor of respondent No.5 are mentioned in this application, which are as follows:

1.Mery Kisku, W/o Late Paul Hembrom

2.Suman Hembrom

3.Piter Henbrom Both sons of Late Paul Hembrom

4.Molini Hembrom

5.Karuna Hembrom Both daughters of Late Paul Henibrom All are R/o Village- Sarva, P.0. Bandoharipur, P.S. Dumka Mufassil, District Dumka

3 After hearing the parties, Ifind that the cause of action survives,

thus, respondent No.5 needs to be substituted.

4. Consequently,the name of the respondent No.5 be deleted from the cause-title and in place of respondent No.5, the name of his legal heirs and successor as mentioned above be substituted.

5. Let necessary correction in the cause-title in red ink be permitted tobe carried out by learned counsel for the petitioners within a week.

6. LA. No.12597 of 2025 is allowed.

7. Issue notice to the newly added respondents through speed post as well as under ordinary process, for which, requisites etc. must be filed within a period of two weeks.

(ANANDA SEN, J.) 16h April, 2026 R.S/