Citation : 2022 Latest Caselaw 1409 Jhar
Judgement Date : 7 April, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 2007 of 2015
Dr. Krishna Kumar Srivastava ... ... Petitioner
Versus
The Chancellor, Birsa Agriculture University, Ranchi & Others
... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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11/07.04.2022
1. Heard Mr. Krishna Kumar, learned counsel appearing on behalf of the petitioner.
2. Heard Mr. A. Allam, learned senior counsel appearing on behalf of the respondents.
3. The matter has been heard at length.
4. Learned counsel for the petitioner submits that he would advance his further argument on the next date of hearing.
5. Learned senior counsel for the respondents has raised a point that the present writ petition suffers from unexplained delay and latches and he has referred to a judgment passed by the Hon'ble Supreme Court reported in 2015 4 JLJR (SC) 336.
6. Post this case for further hearing on 13.04.2022.
7. Let this matter be treated as part heard.
(Anubha Rawat Choudhary, J.) Mukul
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