URMILA DEVI Vs. SUPERINTENDENT OF POLICE,

JUDGEMENT

(1.) The interlocutory application has been preferred by the Superintendent of Police, Gumla for modification of the order dated 08.08.2019 passed in M.A. No. 357/18.

(2.) Copy of the same has already been served upon learned counsel for the petitioners on 28.08.2019.

(3.) Heard, learned Advocate General Mr. Ajit Kumar assisted by Mrs. Aparajita Bharadwaj, Advocate on behalf of the Superintendent of Police, Gumla.