SANDHYA SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed for allowing the legal heirs of petitioner No.1 to make correction in the cause title, subject, Para 1, 2, 4, 5 and prayer portion of I.A. No.977 of 2022 wherein instead of I.A. No.34/2022 filed to add name of daughters namely Kumari Sneha and Pallavi Sharma of Late Pramod Kumar Sharma in the array of legal heirs of petitioner No.1, I.A. No. 32/2022 has been inadvertently typed.

(2.) Learned counsel for the respondents has raised no objection to the aforesaid prayer.

(3.) In view of the averments made in the application, the instant interlocutory application being I.A. No.1644 of 2022 is allowed.