Rani Suman vs The State Of Jharkhand
2022 Latest Caselaw 1828 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P.(C) No. 1723 of 2022
              Rani Suman                                                  ..... Petitioner
                                             Versus
              The State of Jharkhand, through the Chief Secretary, Ranchi & Others
                                                                          ..... Respondents
                                              -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

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              For the Petitioner:        Mr. Amritansh Vats
              For the JPSC:              Mr. Sanjay Piprawall
                                              -----


03/05.05.2022       It is jointly submitted by learned counsel for the parties that the Hon'ble

Supreme Court vide order dated 14.03.2022 passed in Special Leave to Appeal

(C) No(s). 4310/2022, has restrained the State-respondents from giving effect

to the judgment impugned therein. The said SLP will again be listed before the

Hon'ble Supreme Court on 11.05.2022.

In view of the said submission, put up this case after summer vacation

under appropriate heading.

In the meantime, the respondent-JPSC shall file its counter affidavit.

   Satish/-                                                         (RAJESH SHANKAR, J)