STATE OF JHARKHAND Vs. SASHIKALA MURMU

JUDGEMENT

(1.) At the outset learned counsel for the applicant has submitted that in the Interlocutory Application inadvertently name of the wife of the deceased- employee has been mentioned as 'Rashikala Murmu' which may be permitted to be corrected as 'Shashikala Murmu', as it is the correct name of deceased- employee.

(2.) Such submission has been made in presence of learned counsel for the State of Bihar and State of Jharkhand, who did not raise objection to such prayer.

(3.) In view thereof, learned counsel for the applicant is permitted to carry out necessary correction in the instant application.