Citation : 2022 Latest Caselaw 1260 Jhar
Judgement Date : 29 March, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6558 of 2010
Neeraj Nayan Choudhary and others ... ... Petitioners
Versus
The State of Jharkhand and others ... ... Respondents
With
W.P.(S) No. 6423 of 2010
Manoranjan Kumar ... ... Petitioner
Versus
The State of Jharkhand and others ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioners : Mr. Abhay Kumar Mishra, Advocate : Mr. Arpan Mishra, Advocate For the Respondents : Mr. Anjani Kumar Verma, Advocate
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13/29.03.2022 Learned counsel for the parties in W.P. (s) No. 655 of 2010 are ready for argument, but so far as W.P. (S) No. 6423 is concerned, counsel for the private respondents submits that this matter has to be argued by Mr. Ajit Kumar, Senior Advocate who is not available today and accordingly he seeks adjournment.
2. Considering the prayer made, matter is adjourned and is directed to be posted on 05.04.2022 under the heading for 'Final Disposal'.
3. Parties are directed to file short synopsis of argument, list of dates and the judgment which they seek to rely upon latest by 02.04.2022.
(Anubha Rawat Choudhary, J.) Binit
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