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Mr. Anoop Kumar Mehta vs Unknown
2021 Latest Caselaw 1167 Jhar

Citation : 2021 Latest Caselaw 1167 Jhar
Judgement Date : 8 March, 2021

Jharkhand High Court
Mr. Anoop Kumar Mehta vs Unknown on 8 March, 2021
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 101 of 2008
                                           ------

            CORAM        :     HON'BLE MR. JUSTICE ANANDA SEN.
                               Through: Video Conferencing
                                           ------
            For the Petitioner(s)          : Mr. Anoop Kumar Mehta, Advocate.
            For the State                  : Ms. Ruby Pandey, A.P.P

11/08.03.2021:    Mr. Anoop Kumar Mehta, counsel for the petitioners submits that he wants

to bring on record the judgment passed by the Hon'ble Supreme Court of India in Special Leave to Appeal (criminal) No. 356 of 2008 dated 28.11.2016. He also wants to bring on record the facts giving rise to aforesaid S.L.P.

This case is adjourned for three weeks. 

      Rajnish                                                     (ANANDA SEN, J.)

 
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