Pankajini Das vs State Of Jharkhand & Ors
2021 Latest Caselaw 2579 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (S) No. 5990 of 2019
           Pankajini Das.....................                   Petitioner(s)
                                         Versus
           State of Jharkhand & Ors............                       Respondent(s)
                                         ......

Coram: Hon'ble Mr. Justice Ananda Sen Through:-Video Conferencing ......

5/27.07.2021 Considering the submission of the parties, since the judgment, which the petitioner is relying upon, has been challenged in the Letters Patent Appeal, let this case be listed after disposal of L.P.A. No. 141 of 2021.

However, the parties are at liberty to mention this case after disposal of the aforesaid Letters Patent Appeal.

In the meantime, counter affidavit should be filed by the State.

(Ananda Sen, J) Mukund/-