LAWS(JHAR)-2008-11-60

PALO KUI Vs. STATE OF JHARKHAND

Decided On November 18, 2008
Palo Kui Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) .Learned counsel appearing for the petitioner is permitted to implead the Deputy Commissioner, Chaibasa, Singhbum (W), a party