Rakesh Nandan Sahay vs The State Of Jharkhand& Anr
2022 Latest Caselaw 283 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        Cr. Revision No. 413 of 2017

              Rakesh Nandan Sahay                ...      ...       Petitioner
                                    Versus
              The State of Jharkhand& Anr.   ...    ... Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing 18/04.02.2022

1. Learned senior counsel Mr. P. P. N. Roy appears along with Mr. Mahesh Kumar Sinha, Advocate.

2. Learned counsel for the opposite party No.-2 Mr. Jitendra Singh appears along with Mr. Amitesh Kumar Geasen, Advocate.

3. Learned counsel for the opposite party-State Mr. Sachin Kumar is also present.

4. Learned counsel for the opposite party No.-2 has forwarded a list of judgments for consideration in the present case.

5. Learned counsel for the petitioner submits that the list of judgments have not been forwarded to him.

6. Learned counsel for the opposite party No.-2 undertakes to forward the list of judgments to the learned counsel for the petitioner.

7. At the joint prayer of the petitioner as well as the opposite party No.-2, the matter is adjourned and is directed to be posted on 18.02.2022.

(Anubha Rawat Choudhary, J.) Mukul