Amar Nath Mishra vs The State Of Jharkhand And Anr
2021 Latest Caselaw 3997 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                Cr. Rev. No. 573 of 2009

                      Amar Nath Mishra                     ...     ...     Petitioner
                                        Versus
                 1. The State of Jharkhand and Anr.
                                             ...      ...          Opposite Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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13/25.10.2021 Nobody appears on behalf of the petitioner.

2. Learned counsel for the opposite party no.2 Mr. Sunil Kumar Mahto, is present.

3. It appears from the records of this case that pursuant to notice issued to the petitioner by this Court, learned counsel for the petitioner Mr. Amit Sinha has entered appearance, but he is absent in the Court today and no prayer for adjournment has been made.

4. Learned counsel for the opposite party no.2 has placed the impugned judgments.

5. However, in order to give one more chance to the learned counsel for the petitioner, let the matter be posted tomorrow i.e., on 26.10.2021.

(Anubha Rawat Choudhary, J.) Saurav