Prashant Deva vs The State Of Jharkhand And Others
2021 Latest Caselaw 906 Jhar

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 5464 of 2016

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Prashant Deva ..... Petitioner

-- 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 Petitioner :- Mr. Arpan Mishra, Advocate For Resp.-State :- Mr. Shadab bin Haque, Advocate

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6/23.02.2021 Heard Mr. Arpan Mishra, the learned counsel for the

petitioner and Mr. Shadab bin Haque, the learned State counsel.

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. Shadab bin Haque, the learned counsel appearing for

the respondent State submits that further time may kindly be allowed for

taking instruction with regard to the amended writ petition and for filing

the affidavit.

He also go through the judgment rendered by this Court in

W.P.(S) No.864/2020.

Post the matter after four weeks.

In the meantime, interim order dated 09.12.2020 is

extended till the next date of listing.

( Sanjay Kumar Dwivedi, J) SI/