The State Of Jharkhand And Others vs Dr. Ram Prakash Verma And Others
2022 Latest Caselaw 222 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      L.P.A No. 823 of 2019

              The State of Jharkhand and others        ---         ---    Appellants
                                                Versus
              Dr. Ram Prakash Verma and others         ---         ---   Respondents
                                                   ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan Through: Video Conferencing

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For the Appellants: Mr. Jayant Franklin Toppo, SC (L&C)-III For the Respondents: M/s Manoj Tondon, Sneha Kumari, Advocates

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03 / 02.02.2022 It appears that by the impugned judgment, two writ petitions W.P(S) No. 6143/2013 and W.P (S) No. 2254/2015 comprising 11 writ petitioners each were decided. The present Letters Patent Appeal has been preferred against the judgment rendered in one of the writ petitions W.P(S) No. 2254/2015.

Learned counsel for the appellant-State seeks short time to apprise the court as to the status of other appeal preferred against the common impugned judgment.

Matter is passed over for the day.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/