Kiran Dwivedi & Others vs State Of Jharkhand & Others
2021 Latest Caselaw 391 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (S) No. 4154 of 2020

               Kiran Dwivedi & others                                   ... Petitioners
                                      -Versus-
               State of Jharkhand & Others                              ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Saurav Arun, Advocate For the State : Ms. Anshu Bansal, A.C. to S.C.-IV For Respondent Nos. 3 & 4 : Mrs. Indrani Sen Choudhary, Advocate

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02/27.01.2021. Heard Mr. Saurav Arun, learned counsel for the petitioner, Ms. Anshu Bansal, learned counsel for the respondent-State and Mrs. Indrani Sen Choudhary, learned counsel for respondent nos. 3 and 4.

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. Saurav Arun, learned counsel for the petitioners submits that the case of the petitioners is fully covered in view of judgments passed by the Division Bench of this Court in L.P.A. No. 22 of 2018 and L.P.A. No. 661 of 2019 and the order passed by this Court in W.P. (S) No.3902 of 2020.

Ms. Anshu Bansal, learned counsel for the respondent-State submits that she has not gone through the order passed by this Court in W.P. (S) No. 3902 of 2020.

Mr. Saurav Arun, learned counsel for the petitioners undertakes to supply the said order upon the learned counsel for the respondent-State in course of the day.

Let this matter appear on 02.02.2021 to enable the learned counsel for the respondent-State to go through the said order.

(Sanjay Kumar Dwivedi, J.) Ajay/