Ms. Pooja Kumari vs Mr. J.F.Toppo
2021 Latest Caselaw 3996 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(S) No.4486 of 2009
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Ms. Pooja Kumari, Adv. For the Respondent :Mr. J.F.Toppo, S.C.VII

Through:- Video Conferencing

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19/25.10.2021 Heard learned counsel for the parties.

Ms. Pooja Kumari, learned counsel for the

petitioner in support of her contention he cited following

judgments.

(i) (2015) 14 SCC 335 paragraph No.14

(ii) (2007) 6 SCC 524 Paragraph No.4

Mr. J.F. Toppo, learned counsel for the

respondent-State in support of his contention he cited

following judgments.

(ii) (2005) 8 SCC 747 paragraph No.7

(iii) LPA No.555/2014.

With consent of the parties, put up this case on

29.11.2021 under the same heading.

(Deepak Roshan, J.)

Fahim/-