LATHU RAM MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present interlocutory application has been filed on behalf of the respondent nos. 7 to 12 and 16 to 22 for acceptance of Vaklatnamas filed on their behalf.

(2.) Having heard learned counsel for the parties, Vaklatnamas filed on behalf of the said respondents are accepted.

(3.) I.A. No. 444 of 2023 is, accordingly, disposed of. W.P.(C) No. 5572 of 2022: