Mr. S.K.Upadhyay vs Mr. Binod Singh
2021 Latest Caselaw 4598 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(S) No. 1594 of 2011
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. S.K.Upadhyay, Advocate For the Respondent : Mr. Binod Singh, C.G.C

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07/Dated: 3rd December, 2021 Heard through V.C.

2. After going through the record it appears that the

instant civil writ application has been preferred against the

judgment passed by the learned Additional Sessions Judge,

Jamshedpur in Criminal Appeal No. 01 of 1992.

3. In this regard learned counsel for the petitioner is

directed to satisfy on the question of maintainability on the

next date of hearing.

4. Let this matter be treated as part heard and fixed on

06.12.2021.

5. It is made clear that no further adjournment shall be

granted to either of the parties.

(Deepak Roshan, J.) Amardeep/