RANAJOY CHANDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 8397 of 2024 1. Heard learned counsel for the parties.

(2.) This application has been filed the applicant to intervene in the instant Writ application as a party respondent no.7 as he is a necessary party.

(3.) Learned counsel for the Petitioner and official Respondents does not have any serious objection. Looking to averments made in the instant interlocutory application, this application is allowed and as such the applicant namely Adalat Rajak is made as party Respondent no.7.