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5/11.01.2021 It Has Been Informed ... vs Mr. A. K. Mehta
2021 Latest Caselaw 143 Jhar

Citation : 2021 Latest Caselaw 143 Jhar
Judgement Date : 11 January, 2021

Jharkhand High Court

5/11.01.2021 It Has Been Informed ... vs Mr. A. K. Mehta on 11 January, 2021

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No. 1211 of 2008

                                     -------

15/11.01.2021 It has been informed that learned counsel for the

petitioner is not well.

From records, it appears that the matter was

adjourned on the ground that S.L.P(Civil) No.4262 of 2007

was pending before the Hon'ble Supreme Court. However

from Office report, it appears that the said SLP was

registered as Civil Appeal No.8113 of 2009, which has

already been decided vide order dated 23.10.2018.

Mr. A. K. Mehta, learned counsel for the

respondent-University seeks short adjournment to go

through the entire judgment.

Prayer is allowed.

Put up this case on 15.02.2021.

(Deepak Roshan, J.)

Fahim/-

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