M/S Usha Martin Ltd vs The State Of Jharkhand & Ors
2021 Latest Caselaw 540 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(T) No. 2018 of 2020
                                        With
                            W.P.(T) No. 2148 of 2020
                                        With
                            W.P.(T) No. 2153 of 2020
                                        With
                            W.P.(T) No. 2157 of 2020
                                        With
                            W.P.(T) No. 2273 of 2020
                                        .....

M/s Usha Martin Ltd. --- --- Petitioner in all cases Versus The State of Jharkhand & Ors. -- --- Respondents in all cases

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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 Petitioner : Mr. Sumeet Gadodia, Adv. For the State : Mr. Sachin Kumar, A.A.G.-II Mr. Ravi Prakash Mishra, A.C. to A.A.G.-II Mr. Piyush Chitresh, A.C. to A.G.

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05/04.02.2021 A prayer for adjournment has been made on behalf of the learned Advocate General. Respondents have not yet submitted their written notes and decisions on which they seek to rely.

Learned counsel for the State submits that written notes along with the compilation of judgments would be submitted by 19 th February 2021 without fail in hard copy and through email to the Court Master with copy to the learned counsel for the petitioner.

As prayed for, with the consent of learned counsel for the petitioner, these matters be listed on 25th February 2021.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/