Ajit Kumar Mandal vs The State Of Jharkhand And Others
2022 Latest Caselaw 518 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P. (S) No. 3257 of 2010

             Ajit Kumar Mandal             ...    ...   ...      Petitioner
                                    Versus
            The State of Jharkhand and others ...     ...      Respondents
                                      ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Lukesh Kumar, Advocate For the Respondent-6 : Mr. Ankur Anand, Advocate For the State : Mr. Rakesh Kumar Roy, Advocate

Through Video Conferencing

10/16.02.2022

1. Learned counsel for the petitioner Mr. Lukesh Kumar is present.

2. Learned counsel for the respondent No. 6 Mr. Ankur Anand is present.

3. Learned counsel for the State Mr. Rakesh Kumar Roy is present.

4. It has been reported that respondent No. 7 is dead as per the office note dated 15.02.2022 and notice has been served upon his son namely Nawal Kishore Mandal. Learned counsel for the petitioner submits that no relief as such has been claimed against respondent No. 7 and accordingly his name may be struck off from the cause title.

5. Learned counsel for the respondents have no serious objection to the prayer made.

6. Considering the aforesaid submission, the name of respondent No. 7 is directed to be struck off from the cause title by the office in red ink. Respondent No. 7 is being struck off at the risk of the petitioner.

7. Learned counsel for the parties submit that this case is otherwise ready for Final Disposal.

8. Post this case on 02.03.2022 for Final Disposal.

9. Parties may prepare their list of dates and short synopsis of argument and the judgments on which they seek to rely and file the same at least before 2 days prior to the next date of listing.

(Anubha Rawat Choudhary, J.) Binit/