Indra Kant Mishra vs The State Of Jharkhand & Another
2021 Latest Caselaw 793 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 3713 of 2017

                Indra Kant Mishra                                      ... Petitioner
                                      -Versus-
               The State of Jharkhand & another                        ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Manoj Tandon, Advocate For the State : Mr. Rohit, A.C. to A.A.G.-I

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06/18.02.2021. Heard Mr. Manoj Tandon, learned counsel for the petitioner and

Mr. Rohit, learned counsel for the respondent-State.

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.

Mr. Rohit, learned counsel for the respondent-State submits that this

matter may be taken up on any other day as his senior is required to argue

this matter.

Mr. Tandon, learned counsel for the petitioner submits that on

27.01.2021, the matter was adjourned for going through the judgment relied

by the petitioner and today again, time is being sought on behalf of the

respondent-State.

Post this matter on 26.02.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/