Coram: Hon'Ble Mr. Justice Deepak ... vs Bijay Bhadur And Another
2021 Latest Caselaw 349 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P.(S) No. 7441 of 2006
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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08/Dated: 22nd January, 2021 Heard through V.C.

2. Ms. Swati Salini, learned counsel for the petitioner

submits that the instant writ application is covered by the

judgments rendered in the case of Bihar State Electricity

Board and Another Vs. Bijay Bhadur and Another, as

reported in (2000) 10 SCC 99 and in the case of Laxman

Prasad Gupta Vs. State of Jharkhand and Ors, as

reported in (2007) 4 JLJR 459.

3. Per contra, Mr. M.Kanti Roy, learned counsel for the

respondent is relying upon the judgment passed in the case of

Chandi Prasad Uniyal and Others Vs. State of

Uttarakhand and Others, as reported in (2012) 8 SCC 417.

4. In view of the rival contention, put up this case on

27.01.2021 for further hearing.

(Deepak Roshan, J.)

Amardeep/