SUSHIL KUMAR RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In L.P.A. No. 444 of 2010, all respondents, except respondent nos. 14, 22 and 30, have been served. So far as notice on respondent nos. 14 and 22 are concerned, there is report that the postal person has not mentioned about service therefore, service of respondent no. 14 and 22 is incomplete. However, Sri Krishna Murari has put in appearance on behalf of respondent no. 14 therefore, service of respondent no. 14 is complete. No need to issue notice to respondent no. 14.

(2.) Nobody has put in appearance on behalf of respondent no.22 therefore, fresh notice be issued to respondent no. 22 by registered post for which steps be taken within one week.

(3.) Respondent no. 30 has died and the appellants, if wishes to take steps due to death of respondent no. 30, he may take steps.