Paritosh Das And Others vs The State Of Jharkhand And Others
2021 Latest Caselaw 635 Jhar

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 1775 of 2018

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       Paritosh Das and Others                            ..... Petitioners

                                --   Versus          --
       The State of Jharkhand and Others                  ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- ----

For Resp.-State :- Ms. Ruchi Rampuria, Advocate For Resp.No.6-JEPC:- Mr. Raj Vardhan, Advocate

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6/09.02.2021 On repeated calls, nobody appears on behalf of the petitioners.

This writ petition has been heard through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic. None of the parties have complained

about any technical snag of audio-video and with their consent this

matter has been heard.

The learned counsel appearing on behalf of the respondent

no.6[JEPC] submits that the subject matter of the writ petition is being

examined by the Division Bench in WPS No.315 of 2016. He submits that

the judgment delivered by the Division Bench in WPS No.315 of 2016 will

also govern the fate of this writ petition.

In view of such submission, the matter is adjourned sine die.

The parties are at liberty to mention this matter after disposal of

WPS No.315 of 2016.

Office to place the matter after disposal of the same.

( Sanjay Kumar Dwivedi, J) SI/