Shiv Kishore vs The State Of Jharkhand And Others
2022 Latest Caselaw 1790 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    W.P.(S) No. 324 of 2007

                   Shiv Kishore                           ...      ...      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 Petitioner : Mr. Samavesh Bhanj Deo, Advocate For the Respondents : Mr. Mrinal Kanti Roy, Advocate : Mr. Rakesh Kumar Roy, Advocate

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Through Video Conferencing

21/04.05.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that the second show cause reply which was filed by the petitioner is not on record. Accordingly, he prays for time to file a supplementary affidavit to bring on record the second show cause reply. He submits that the matter may be posted after summer vacation.

3. Considering the submissions, the matter is adjourned and is directed to be posted on 08.06.2022. The supplementary affidavit annexing the second show cause reply should be filed latest by 06.06.2022.

4. In the meantime, the parties are directed to file short synopsis of argument, list of dates and judgment which they seek to rely upon.

5. The learned counsel for the private respondent Mr. Mrinal Kanti Roy is also directed to provide soft copy of the rules which governs the disciplinary proceeding of the petitioner.

(Anubha Rawat Choudhary, J.) Binit