MD. HASIM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. R.P. Gupta, learned counsel for the petitioner has submitted that he has filed IA No. 9997 of 2022 to add Md. Mostakim as a party.

(2.) Mr. Bhaiya Vishwajet, learned counsel for the private respondent No.3 has opposed the prayer and has submitted that when he has taken such defence no such improvement can be made in the pleading.

(3.) This Court has also perused the judgment of this Court in the case of "Raghunath Ram @ Raghubir Ram v. The State of Jharkhand and Ors. reported in 2006 SCC OnLine Jhar 520 corresponding (2006) 4 JLJR 562 (HC) and has found that no such opportunity can cure the indefeasible effects of the file.