Kunal Mehta Alias Kunal M. Mehta vs The State Of Jharkhand And Anr
2022 Latest Caselaw 481 Jhar

              IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1800 of 2021

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      Kunal Mehta alias Kunal M. Mehta               ..... Petitioner
                                --   Versus    --
      The State of Jharkhand and Anr.                ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Amritansh Vats, Advocate For the O.P.No.2 :- Mr. Shadab Ansari, Advocate For the State :- Mr. Ravi Prakash, Spl. P.P.

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5/15.02.2022 This petition has been heard through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic.

At the request of the learned counsels appearing on behalf

of the O.P.No.2 and the respondent State to come forward with certain

judgment, this matter is being adjourned.

Let it appear on 14.03.2022.

Interim order dated 28.10.2021 is extended till the next

date.

( Sanjay Kumar Dwivedi, J)

SI/