ARADHNA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A No. 4993 of 2008 has been filed for impleading Rumana Khatoon, daughter of Md. Wazid Ali, as has been described in paragraph-'2' thereof, as a party in C.W.J.C. No. 8272 of 2008.

(2.) The prayer is allowed.

(3.) The Petitioner in C.W.J.C. No. 8272 of 2008 is permitted to implead the aforesaid Rumana Khatoon as Respondent No. 8 in the aforesaid writ application.