Citation : 2022 Latest Caselaw 1048 Jhar
Judgement Date : 14 March, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 2450 of 2011
Sanjay Kumar ... ... Petitioner
Versus
State of Jharkhand and Ors.
... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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09/14.03.2022 Learned counsel for the petitioner is present.
2. Learned counsel for the State of Bihar is also present.
3. Learned counsel for the respondents - State of Jharkhand seeks adjournment to prepare the case.
4. Considering the submission, the matter is adjourned by way of last indulgence and directed to be posted on 28th of March, 2022.
5. The parties shall file their synopsis of argument and the judgment on which they seek to rely at least two days prior to the next date of hearing.
(Anubha Rawat Choudhary, J.) Saurav
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