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Judgment
5 paragraphs · 97 words
Sanjay Kumar Dwivedi, J
1.
It appears that vakalatnama has been filed on behalf of O.P. No. 2 and Mr. Sumit Prakash has signed on the said vakalatnama however the name of Mr. Sumit Prakash is not reflecting in the cause list.
2.
Let the name of Mr. Sumit Prakash, learned counsel be reflected in the cause list on behalf of O.P. No.2.
3.
Let the name of Mr. Jitendra Pandey, learned A.P.P. be reflected in the cause list on behalf of State in place of Mrs. Laxmi Murmu.
4.
Let it appear in the next week.