Rajeshwar Prasad vs State Of Jharkhand And Ors
2022 Latest Caselaw 1861 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 2729 of 2010

                 Rajeshwar Prasad                              ...      ...      Petitioner
                                          Versus
                 State of Jharkhand and Ors.
                                                         ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Shekhar Prasad Sinha, Advocate For the State of Bihar : Mr. Binit Chandra, Advocate

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Through Video Conferencing

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16/06.05.2022 Learned counsel for the petitioner is present.

2. Learned counsel for the State of Bihar is also present.

3. Nobody appears on behalf of the State of Jharkhand.

4. Learned counsel for the State of Bihar submits that a counter- affidavit has been filed in the present case by the State of Jharkhand, but he does not have a copy of the same.

5. Upon this, learned counsel for the petitioner undertakes to provide a copy of the counter-affidavit filed by the State of Jharkhand to Mr. Binit Chandra, Advocate by 13.05.2022.

6. Learned counsel for the petitioner seeks adjournment and submits that a criminal case has also been instituted against the petitioner and accordingly, he will seek instruction in the matter.

7. Considering the prayer made for adjournment, the matter is adjourned and directed to be posted under the heading for 'Final Disposal' on 09.06.2022.

8. The parties are directed to file their short synopsis of argument, list of dates and judgments on which they seek to rely, latest by 06.06.2022.

(Anubha Rawat Choudhary, J.) Saurav