Moti Shankar Mahato vs The State Of Jharkhand And Others
2021 Latest Caselaw 4916 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P.(S) No. 1032 of 2014
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Moti Shankar Mahato ..... Petitioner Vs.

The State of Jharkhand and others ..... Respondents With W.P.(S) No. 2223 of 2014 Kalendra Kumar .....Petitioner Vs.

The State of Jharkhand and others ..... Respondents

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA Through- Video Conferencing

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For the Petitioner(s) : Mr. Mahesh Tewari,Advocate [In both cases] For the Respondent(s) : Mr. Rohan Kashyap, AC to GA-II [In WP(S) No. 1032 of 2014] Mr. Om Prakash Tiwari, GP-III [In WP(S) No. 2223 of 2014]

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28/Dated: 17/12/2021 The learned counsel for the parties have concluded their arguments. Judgment reserved.

(Ratnaker Bhengra, J.) Sharda/Madhav/-