Jharilal Mahato & Ors vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3604 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                [Civil Writ Jurisdiction]
                                W. P. (C) No. 6163 of 2016
             Jharilal Mahato & Ors.                          .... .. ...     Petitioner(s)
                                           Versus
             The State of Jharkhand & Ors.                          .. ... ... Respondent(s)
                                ...........

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

For the Petitioner(s) : Mr. Ramchander Sahu, Advocate. For the Resp. No.2 : Mr. Manish Kumar, A.C.

to Ld. Counsel, Mr. Anoop Kr. Mehta.

For the State : Mr. Mihir Kunal Ekka, A.C. to S.C.V ..........

06 / 24.09.2021. Heard, learned counsel for the parties.

Mr. Ramchander Sahu, learned counsel for the petitioners has submitted that supplementary affidavit has been filed on 21.09.2021 annexing therewith some of the judgments passed by this Court as well as by the Apex Court.

Mr. Mihir Kunal Ekka, learned A.C. to S.C.V appearing for the State has submitted that copy of the supplementary affidavit filed by the petitioners has not been served upon him.

Considering the same, put up this case on 01.10.2021.

In the meantime, parties are directed to exchange their pleadings.

(Kailash Prasad Deo, J.) Sandeep/