Ritesh Kumar vs The State Of Jharkhand And Others
2022 Latest Caselaw 761 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 4077 of 2011

                   Ritesh Kumar                              ...    ...    Petitioner
                                          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 Petitioner : Mr. Vineet Prakash, advocate For the Respondents : Mr. Rahul saboo, advocate

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9/28.02.2022 Learned counsel appearing on behalf of the petitioner Mr. Vineet Prakash seeks adjournment and he submits that arguing counsel is not well.

2. Learned counsel for the State Mr. Rahul Saboo has no objection to the prayer for adjournment, however, he submits that case is otherwise ready for final disposal. It may be posted on 28.03.2022.

3. Considering the aforesaid submission, matter is adjourned and is directed to be posted on 28.03.2022 under the heading For 'Final Disposal'.

4. The parties may file their list of dates and short synopsis of argument and the judgment on which they seek to rely upon much prior to the next date of listing.

(Anubha Rawat Choudhary, J.) Binit