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S.K. Goel & Others vs The State Of Jharkhand & Another
2021 Latest Caselaw 3532 Jhar

Citation : 2021 Latest Caselaw 3532 Jhar
Judgement Date : 21 September, 2021

Jharkhand High Court
S.K. Goel & Others vs The State Of Jharkhand & Another on 21 September, 2021
                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 750 of 2021
               S.K. Goel & Others                                     ... Petitioners
                                         -Versus-
               The State of Jharkhand & another                       ... Opposite Parties
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioners : Mr. M.S. Mittal, Sr. Advocate Mr. Salona Mittal, Advocate For the Opposite Party-State : Mr. Satyam Parmar, A.C. to G.A.-II For Opposite Party No.2 : Mr. Shailesh, Advocate

-----

05/21.09.2021. This criminal miscellaneous petition has been taken through Video

Conferencing in view of the guidelines of the High Court taking into account

the situation arising due to COVID-19 pandemic.

Mr. M.S. Mittal, learned Senior counsel for the petitioners has supplied

list of dates and pre-hearing submissions along with the judgments on

which, he is relying.

Mr. Shailesh, learned counsel for opposite party no.2 submits that the

said documents have not been supplied to him.

Mr. Salona Mittal, learned J.C. to learned Senior counsel Mr. M.S.

Mittal undertakes to supply the same to Mr. Shailesh, in course of the day.

Mr. Shailesh fairly submits that he will share the judgments, on which

he is relying, to the learned Senior counsel for the petitioners and he will

also supply the same to the Court.

Post this matter on 25.10.2021.

Interim order dated 08.07.2021 is extended, till the next date.

(Sanjay Kumar Dwivedi, J.) Ajay/

 
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