MD. HUSMUDDIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It appears from order dtd. 11/7/2022 that due to inadvertence name of Mr. Uday Kant Thakur has been recorded as learned counsel for the petitioner which ought not to have been recorded since he is no more, as would appear from order dtd. 17/3/2021.

(2.) In view thereof, reference of name of Mr. Uday Kant Thakur, learned counsel for the petitioner is deleted from order dtd. 11/7/2022 and in his place name of Mr. Lakhan Chandra Roy is replaced as learned counsel for the petitioner.

(3.) Accordingly, order dtd. 11/7/2022 is modified to that extent.