Harish Munjal vs Union Of India And Others
2022 Latest Caselaw 1162 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
              (Letters Patent Appellate Jurisdiction)
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LPA No. 426 of 2009

Harish Munjal ... ... Appellant Versus Union of India and others ... ... Respondents

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Anil Kumar Sinha, Sr. Advocate Mr. Parth Jalan, Advocate For the Respondents : Mr. Prashant Vidyarthi, CGC

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th Order No.09/Dated: 24 March, 2022 An e-mail has been received from the chamber of Mr. Prashant Vidyarthi, the learned counsel for the respondents, seeking adjournment in the matter.

Mr. Prashant Vidyarthi, the learned counsel for the respondents, who is present in the Court, states that he has been recently entrusted with the brief of this case and, therefore, he is seeking two weeks' time for preparing himself to argue this Letters Patent Appeal on behalf of the respondents.

Mr. Anil Kumar Sinha, the learned senior counsel appears for the appellant.

Mr. Parth Jalan, the learned assisting counsel to Mr. Anil Kumar Sinha, the learned senior counsel tenders a copy of short notes and the judgments on which he would be relying to challenge the writ Court's order.

Taken on record.

Post this matter on 13th April 2022 under the same heading.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Nibha/Madhav