S.N. Subrahmanayam & Anr vs The State Of Jharkhand & Anr
2021 Latest Caselaw 4429 Jhar

         IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 664 of 2020
         S.N. Subrahmanayam & Anr.                     .....    ...    Petitioners
                                   Versus
         The State of Jharkhand & Anr.                  .....   ...    Opposite Parties
                                       with
                                Cr.M.P. No. 612 of 2020
         S.N. Subrahmanayam                            .....    ...    Petitioner
                                    Versus
         The State of Jharkhand & Anr.                  ..... ...      Opposite Parties
                                 --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. Ajit Kumar, Sr. Advocate.

                                 :        Mr. N.K. Pasari, Advocate.
         For the State            :       A.P.Ps.
         For the Union of India :         Mr. Rajiv Sinha, A.S.G.I.
                                 ------
10/ 25.11.2021         Mr. Rajiv Sinha, learned A.S.G.I. appearing for the Union of

India submits that written notes and judgments, cited by the petitioners have not been served upon him.

Mr. Ajit Kumar, learned senior counsel appearing for the petitioners undertakes to serve the same upon Mr. Sinha in course of the day.

Let these matters appear on 30.11.2021. Interim order granted earlier in both the cases shall continue till the next date.

(Sanjay Kumar Dwivedi, J.) Amitesh/-