Sr. Chandramani Minj And Another vs The State Of Jharkhand And Others
2022 Latest Caselaw 59 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              W.P. (S) No. 2470 of 2011

            Sr. Chandramani Minj and another... ...        ...     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 Petitioner : Mr. Sahay Gaurav Piyush, Advocate For the Respondents : Mr. Karan Sahdeo, Advocate

Through Video Conferencing

3/05.01.2022

1. Learned counsel for the petitioner Mr. Sahay Gaurav Piyush is present.

2. Learned counsel for the State Mr. Karan Sahdeo is also present.

3. Learned counsel appearing for the State submits that although a rejoinder has been filed in the present case, but he does not have copy of the same.

4. Learned counsel for the petitioner is directed to serve a soft copy of the rejoinder to the learned counsel for the respondent- State.

5. At this, learned counsel for the parties submit that the matter is otherwise ready for final disposal.

6. At the request of the learned counsel for the parties, the matter is adjourned and is directed to be posted on 17.01.2022 for 'Final Disposal'.

7. The counsel for the parties may file their respective synopsis of arguments /list of dates/ judgment on which they seek to rely upon latest by 13.01.2022.

(Anubha Rawat Choudhary, J.) Binit/