Jyotshna Singh vs State Of Jharkhand And Others
2022 Latest Caselaw 2570 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 2005 of 2020

                   Jyotshna Singh                         ...     ...      Petitioner
                                          Versus
                 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. Jay Shankar Tiwary, Advocate For the Respondents : Mr. Ashish Kumar Thakur, Advocate

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10/11.07.2022 Written submissions have been filed by the learned counsel for the parties.

2. Learned counsel for the petitioner has submitted that he will be relying upon only two judgments which is reported in (2009) 2 SCC 570 and 1990 (Supp) SCC 738 and the rest of the judgments which has been referred to at the end of the written notes of argument may not be considered.

3. Post this case on 05.09.2022 for judgment.

(Anubha Rawat Choudhary, J.) Binit