Anita Devi vs State Of Jharkhand And Ors
2022 Latest Caselaw 221 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P.(S) No. 427 of 2015

                 Anita Devi                                ...      ...    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. Samavesh Bhanj Deo, Advocate For the Resp. No.5 : Mr. Arvind Kumar Mehta, Advocate For the State : Mr. Shubham Mishra, Advocate

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Through Video Conferencing

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11/02.02.2022 Learned counsel for the petitioner Mr. Samavesh Bhanj Deo, is present.

2. Learned counsel for the Accountant General Mr. Arvind Kr. Mehta and learned counsel for the State Mr. Shubham Mishra are also present.

3. Learned counsel for the State prays for time till 21.02.2022 to comply with the order dated 26.10.2021 and he submits that one interlocutory application has been filed on 28.12.2021 seeking eight weeks' time to comply the order.

4. Considering the aforesaid submission, the matter is adjourned and directed to be posted on 24.02.2022 under the heading for final disposal.

5. If the order dated 26.10.2021 is not complied by the State prior to 24.02.2022, the case will be disposed of on the basis of materials available on record.

6. The learned counsels may file their short synopsis of arguments and judgment on which they seek to rely prior to next date of hearing.

(Anubha Rawat Choudhary, J.) Saurav