Halima Khatoon vs The State Of Jharkhand & Ors
2021 Latest Caselaw 2629 Jhar

Citation : 2021 Latest Caselaw 2629 Jhar
Judgement Date : 29 July, 2021

Jharkhand High Court

Halima Khatoon vs The State Of Jharkhand & Ors on 29 July, 2021

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P. (S) No. 1278 of 2016
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Halima Khatoon. . ... ... ... ...Petitioner

-Versus-

The State of Jharkhand & Ors. ... ... ... ...Respondents

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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. M.M.Pan, Advocate. For the Respondents : Mr. A. Allam, Sr. Advocate.

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10/ 29.07.2021 In pursuant to the order dated 29.01.2019 respondent-State was directed to

file counter-affidavit but the same has not been filed till date.

It is specific case of the petitioner that he is fully entitled for the relief as

claimed for in view of the full Bench judgment of the Hon'ble Patna High Court as well as

the Apex Court and the judgment delivered by this Court on 25.09.2018 in W.P.(S)

No.2835 of 2016.

On the request of the parties, put up this case on next Thursday i.e. on

05.08.2021.

[Dr. S.N.Pathak,J] P.K.S.