Harihar Prasad vs State Of Jharkhand & Others
2021 Latest Caselaw 3603 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         [Civil Writ Jurisdiction]
                         W. P. (C) No. 5241 of 2005
             Harihar Prasad                                   .... .. ...          Petitioner(s)
                                           Versus
             State of Jharkhand & Others                                .. ... ... Respondent(s)
                                ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........

For the Petitioner(s) : Mr. Sarju Prasad, Advocate For the Resp. No.3 : Mr. H. K. Mahto, Advocate Mrs. Ahilya Mahto, Advocate For the State : Mr. P. C. Roy, S. C.(L&C)-I ..........

12 / 24.09.2021. Heard, Mr. Sarju Prasad, learned counsel for the petitioner and Mr. H.

K. Mahto, learned counsel for the Respondent No.3 assisted by learned counsel, Mrs. Ahilya Mahto as well as Mr. P. C. Roy, learned S. C.(L&C)-I appearing for the State.

Learned counsels for both the parties have submitted that they have exchanged the judgments relied upon by them.

Mr. P. C. Roy, learned S. C.(L&C)-I appearing for the State has submitted that next time he will definitely come with the judgment passed by the Apex Court in this matter so as to assist this Court properly on the next date of hearing.

Considering the same, put up this case on 04.10.2021.

(Kailash Prasad Deo, J.) Sandeep/