Smt. K. Renuka Devi vs Union Of India And Others
2022 Latest Caselaw 1788 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                      W.P.(S) No. 6180 of 2006

                   Smt. K. Renuka Devi                           ...       ...     Petitioner
                                               Versus
                   Union of India and others                 ...       ...       Respondents
                                           With
                                     M.A. No. 303 of 2006

                 Smt. K. Renuka Devi and others           ...     ...    Petitioners
                                        Versus
                 Smt. K. Rama Devi                   ...       ...      Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Kripa Shankar Nanda, Advocate For the Respondents : Mr. Shivam Sahay, Advocate : Ms. Bakshi Vibha, Advocate

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Through Video Conferencing

27/04.05.2022 Learned counsel for the parties are present. They jointly submit that these matters may be posted on 12.05.2022 on a physical hearing day as the lower court records is required to be placed which has been received in M.A. No. 303 of 2006.

2. Considering the aforesaid submission, matter is adjourned and is directed to be posted on 12.05.2022.

3. The parties are directed to file their short synopsis of argument, list of dates and judgments which they seek to rely upon.

4. Office is directed to make the lower court records available in the court room for inspection by the parties from 09.05.2022 onwards which can be inspected by them in the 2nd half.

(Anubha Rawat Choudhary, J.) Binit