Lalan Ram vs State Of Jharkhand And Ors
2022 Latest Caselaw 5088 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 580 of 2013

                 Lalan Ram                               ...      ...     Petitioner
                                          Versus
                 State of Jharkhand and Ors.
                                                         ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. A.K. Pathak, Advocate For the Respondents : Mr. Rohan Kashyap, A.C. to G.A. II

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16/15.12.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner seeks adjournment by way of last indulgence.

3. Learned counsel for the respondents submits that otherwise the case is ready for final disposal.

4. Post this case under the heading for Final Disposal on 02.02.2023.

5. The parties shall prepare their short synopsis of argument, list of dates and the judgments on which they seek to rely upon much prior to the next date.

(Anubha Rawat Choudhary, J.) Saurav