Hedayatullah Khan vs The Government Of India & Anr
2021 Latest Caselaw 536 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               L.P.A. No. 515 of 2015
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Hedayatullah Khan --- --- Appellant Versus The Government of India & Anr. -- --- Respondents

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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Appellant : Mr. A.K. Sahani, Adv. For the Respondents : Mr. Shiv Kr. Sharma, Adv.

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09/04.02.2021 Mr. A.K. Sahani, learned counsel for the appellant submits that some time may be allowed to file a supplementary affidavit enclosing the list of all the criminal cases in which the appellant was implicated and the fate thereof. In case the appellant has been acquitted or convicted in such cases, the judgments will also be brought on record.

Three weeks' time, as prayed for, is allowed to the learned counsel for the appellant for the purpose. Let the name of Mr. Shiv Kumar Sharma, learned counsel for the Union of India appear in the cause list henceforth for the respondents.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/