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Shankar Singh vs State Of Jharkhand And Others

Jharkhand High Court · Decided on 19 September 2023 · Citation: (2023) 09 JH CK 0045

HON’BLE JUDGES
Ambuj Nath, J
RESULT
Disposed Of
CASE NUMBER
Criminal Revision No. 541 Of 2016
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Judgment

11 paragraphs · 132 words

Ambuj Nath, J

1.

This interlocutory application has been filed on behalf of the legal heirs of the opposite party no. 2-Ashok Samanta, informing this court that opposite party no. 2-Ashok Samanta died on 12.02.2021during the pendency of this revision application. It has been prayed that following legal heirs may be substituted in place of the deceased opposite party no. 2.

i. Kalpana (Samanto) Devi (wife)

ii. Ranjeet Samanto (son)

iii. Sudhir Samanto (son)

iv. Chotan Samanto (Son)

v. Prabhakar Samanto (Son)

vi. Mala Goswami (Married daughter)

vii. Mitali Goswami (Married daughter)

2.

Learned lawyer appearing on behalf of the petitioner is directed to file an interlocutory application seeking substitution of the aforesaid legal heirs in place of the deceased opposite party no. 2.

3.

Accordingly, this interlocutory application stands disposed of.