Man Mohan Prasad Mehta vs State Of Jharkhand And Others
2022 Latest Caselaw 3108 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 1438 of 2014

                 Man Mohan Prasad Mehta            ...  ...  Petitioner
                                          Versus
                 State of Jharkhand and others   ...  ...   Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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09/08.08.2022 Nobody appears on behalf of the petitioner.

2. Learned counsel for the respondent has submitted that Cr. Revision being Cr. Revision No. 1021 of 2012 which has been mentioned by the petitioner at paragraph No. 23 of the writ petition has been dismissed by this court vide judgment dated 07.12.2021. He submits that nothing survives in the present writ petition and the impugned order does not call for any interference.

3. Post this case on 10.08.2022.

4. It is made clear that no further adjournment will be granted.

(Anubha Rawat Choudhary, J.) Binit