Ms. Aprajita Bhardwaj vs Mr. Vipul Poddar
2021 Latest Caselaw 3563 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W.P.(C) No. 1452 of 2021
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CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : Ms. Aprajita Bhardwaj, Advocate For the Respondents : Mr. Vipul Poddar, Advocate

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02/22.09.2021 The present case is taken up through video conferencing.

Ms. Aprajita Bhardwaj, learned counsel for the petitioner, submits that the present writ petition may be disposed of in terms with the judgment dated 26.07.2021 passed by the learned Division Bench of this Court in L.P.A. No. 150 of 2020 With L.P.A. No. 197 of 2020.

Mr. Vipul Poddar, A.C. to Mr. Indrajit Sinha, learned counsel for the respondents, prays for and is allowed time till 29.09.2021 to file counter affidavit.

Put up this case on 01.10.2021 under the same heading.

(Rajesh Shankar, J.) Ritesh