The State Of Jharkhand & Others vs Noel Kerketta & Others
2022 Latest Caselaw 55 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       L.P.A No. 310 of 2019

              The State of Jharkhand & others       ---        ---   Appellants
                                              Versus
              Noel Kerketta & others                ---        ---   Respondents
                                               ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan Through: Video Conferencing

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For the Appellants: Mr. Sachin Kumar, A.A.G-II For the Resp.-A.G: Mr. Sudarshan Shrivastava, Advocate

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06 / 05.01.2022 Issue notice on I.A. No. 3780/2019 seeking condonation of delay of 1670 days; I.A. No. 3781/20 seeking stay of the impugned judgment and also on the main Memo of Appeal on the Respondent No. 1 under registered cover with A/D, speed post and ordinary process, for which requisites be filed within one week. Office to track the speed post-delivery.

Learned counsel for the appellants Mr. Sachin Kumar, learned A.A.G-II submits that Respondent Nos. 2 and 3 are officers of the State Government, therefore notices may be waived. Accordingly, notices are waived.

List it in the week of 07.02.2022.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/