Ahilya Devi vs State Of Jharkhand And Ors
2022 Latest Caselaw 519 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P.(S) No. 355 of 2012

                 Ahilya Devi                                    ...     ...     Petitioner
                                          Versus
                 State of Jharkhand and Ors.             ...        ...        Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Ms. Twinkle Rani, Advocate For the Respondents : Mr. Kunal Chandra Suman, A.C. to S.C.I

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Through Video Conferencing

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14/16.02.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner seeks adjournment and she submits that this case has been listed after long time.

3. At the request of the learned counsel for the petitioner, the matter is adjourned and directed to be posted on 3rd of March, 2022.

4. Parties may file their list of dates and synopsis of arguments as well as the judgments on which they seek to rely upon much prior to the next date.

(Anubha Rawat Choudhary, J.) Saurav