Ram Naresh Singh vs The State Of Jharkhand Through Its ...
2022 Latest Caselaw 638 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              W. P. (S) No. 2379 of 2013

                Ram Naresh Singh                           ...    ...       Petitioner
                                   Versus
              The State of Jharkhand through its Secretary, Urban Development
              Department, Dhurwa, P.O. and PS. Dhurwa, District-Ranchi &
              Another                            ...       ...       Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing 14/22.02.2022

1. Learned counsel for the petitioner Mr. Rajendra Prasad is present.

2. Learned counsel for the respondent-D.M.C. Mr. Arpan Mishra is also present.

3. Learned counsel for the respondent-State is also present.

4. Learned counsel for the parties jointly pray for adjournment and submit that they would file their lists of dates and short synopsis of arguments and also place on record the judgments, which they seek to rely.

5. At the request of the learned counsel for the parties, the matter is adjourned and is directed to be posted on 09.03.2022 under the heading for 'final disposal'.

(Anubha Rawat Choudhary, J.) Mukul