Chhaku Tudu And Others vs The State Of Jharkhand And Others
2022 Latest Caselaw 671 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(S) No. 2041 of 2013
                                            With
                                    I.A. No. 3417 of 2021

                   Chhaku Tudu and others                   ...      ...    Petitioners
                                          Versus
                 The State of Jharkhand and others ...     ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Birendra Kumar, Advocate For the Respondents : Mr. Kunal Chandra Suman, Advocate

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Through Video Conferencing

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9/23.02.2022 Learned counsel for the petitioner Mr. Birendra Kumar is present.

2. I.A. No. 3417 of 2021 has been filed for early hearing of this case. Learned counsel for the petitioner has brought on record certain orders/judgments through this I.A.

3. I.A. No. 3417 of 2021 for early hearing is allowed and the judgments which has been annexed along with the I.A. will be taken care of at the time of final disposal of the case.

4. Learned counsel for the respondent-state Mr. Kunal Chandra Suman prays for and is allowed time till 04.03.2022 to file reply to the supplementary affidavit dated 01.02.2016.

5. At the request of learned counsel for the petitioner, post this case along with W.P. (S) No. 7959 of 2012 on 09.03.2022.

(Anubha Rawat Choudhary, J.) Binit