Himanshu Shekhar Sharma & Ors vs Union Of India & Ors
2022 Latest Caselaw 998 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S). No. 1148 of 2020
            Himanshu Shekhar Sharma & Ors.... ...              Petitioners
                                   Versus
            Union of India & Ors.                   ...     ...    Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioners :Mr. Abhijeet Kumar Singh, Advocate For the Respondents :Mr. Prashant Kumar Singh, Advocate

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Oral Order 06/Dated: 10.03.2022

Office has reported again that separate Court Fees are required to

be paid in view of paras-1 (iii) and 1(v) of the writ petition as also Para

14 of the judgment passed in W.P. (S) No. 4668 of 2016 with W.P. (S)

No.4669 of 2016.

As prayed on behalf of the parties, put up the matter on

24.03.2022.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) APK/Saket