Smt. Sumita Bhagat (Kujur) vs State Of Jahrkhand & Ors
2022 Latest Caselaw 261 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Letters Patent Appellate Jurisdiction)
                    L. P. A. No. 485 of 2018
                              --------

Smt. Sumita Bhagat (Kujur) ... ... Appellant

Versus State of Jahrkhand & Ors. ... ... Respondents

(Through V.C.) CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Appellant        : Mr. Ashok Kr. Pandey, Advocate
For the Respondents      : None
                                  -------

Order No.06/ Dated: 03rd February, 2022

Mr. Ashok Kr. Pandey, the learned counsel for the appellant has sent an e-mail seeking adjournment in this matter.

Mr. Ashok Kr. Pandey, the learned counsel who is present through virtual mode states that he has been instructed by the appellant to engage a Senior counsel and if possible this Letters Patent Appeal may be listed for hearing on 10th February 2022.

Post this matter on 22nd March 2022, to be taken up as the first matter.

Before the next date of hearing, the learned counsels appearing for the parties shall file short synopsis and written notes of argument accompanied with compilation of judgment, if any.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

R.K.