M/S Keshri Industries vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2482 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           [Civil Writ Jurisdiction]
                           W.P.(C) No. 701 of 2020
       M/s Keshri Industries                                .... .. ... Petitioner(s)
                                      Versus
       The State of Jharkhand & Ors.                        .. ... ... Respondent(s)
                                       ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

For the Petitioner : Mr. K. K. Ojha, Advocate For the respondent(s)/State : Mr. Deepankar, AC to AG ......

07/ 06.07.2022. Mr. K. K. Ojha, learned counsel for the petitioner has submitted, that the case may be adjourned so as to bring the circular and relevant judgment in support of the case of petitioner on record.

Mr. Deepankar, learned AC to AG for the State has no objection. Considering the same, put up this case on 11.07.2022 under the same heading so as to assist this Court properly.

(Kailash Prasad Deo, J.) Sandeep/