Ranchi Nagar Nigam Mazdoor Sangh ... vs State Of Jharkhand And Others
2022 Latest Caselaw 70 Jhar

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           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P. (S) No. 2887 of 2011

           Ranchi Nagar Nigam Mazdoor Sangh and another
                                       ...     ...     ... Petitioners
                                 Versus
           State of Jharkhand and others     ...     ... Respondents
                                 With
                            W.P. (S) No. 901 of 2015

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

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For the Petitioners : Mr. P.P.N. Roy, Senior Advocate Mr. P.A.N. Roy, Advocate (In W.P.(S) No. 2887 of 2011) For the Respondent-State : Ms. Shrestha Mehta, A.C. to S.C. II : Mr. Raunak Sahay, Advocate For the Resp. No. 2 : Mr. Ray Rajat Nath, Advocate (In W.P. (S) No. 2887 of 2011) Mr. L.C.N. Sahdeo, Advocate (In W.P. (S) No. 901 of 2015)

Through Video Conferencing

26/06.01.2022

1. Learned senior counsel for the petitioners Mr. P.P. N. Roy appears along with Mr. Pandey Ashok Nath Roy, Advocate in W.P. (S) No. 2887 of 2011.

2. Nobody appears on behalf of the petitioner in W.P.(S) No. 901 of 2015.

3. Learned counsel for the respondent-State Ms. Shrestha Mehta is present.

4. Learned counsel Mr. L.C.N. Sahdeo and learned counsel Mr. Ray Rajat Nath appear for the Ranchi Municipal Corporation.

5. Learned counsel for the petitioners submits that no counter affidavit has been filed by the State so far in spite of repeated orders.

6. Learned counsel for the State submits that counter affidavit from the side of the State will be shortly filed.

7. Learned counsel for the petitioner submits that he would prepare list of dates and also file supporting judgments in favour of his case and accordingly he seeks adjournment. He submits that the matter may be posted on 01.02.2022.

8. Considering the submission made, matter is adjourned and is directed to be posted on 01.02.2022 to be taken up at 2:15 p.m.

9. The counter affidavit of the State, if so advised, may be filed latest by 21.01.2022 by way of last indulgence. If the counter affidavit of the State is not filed, the case will be decided on the basis of materials available on record.

(Anubha Rawat Choudhary, J.) Binit/