RAJA RAM MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) An interlocutory application bearing No. 284 of 2012 has been filed wherein it has been stated that on 13.12.2011 an order has been passed for issuance of the notice upon the opposite party No. 2 in the limitation matter but that order seems to have been passed inadvertently, as the application had never been barred by limitation. In that view of the matter, the order dated 13.12.2011 is recalled by which notice was ordered to be issued upon the opposite party No. 2.

(2.) The aforesaid I.A stands disposed of.

(3.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the opposite party No. 2.