Ravindra Prasad vs The Union Of India & Others
2022 Latest Caselaw 1974 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (S) No. 5682 of 2009

                Ravindra Prasad                           ...     ...       Petitioner
                                Versus
           The Union of India & Others       ...      ...       Respondents
                                ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Ms. Nidhi Kumari, Advocate For the Respondents : Mr. Laxman Kumar, Advocate

09/12.05.2022

1. Learned counsel for the petitioner seeks adjournment. She submits that advance notice for adjournment has been circulated.

2. Learned counsel for the respondents has no serious objection to the prayer made for adjournment.

3. With the consent of the parties, the matter is adjourned and is directed to be posted on 09.06.2022.

4. Learned counsel for the parties are directed to file list of dates, short synopsis of arguments and the judgments which they seek to rely upon by 06.06.2022.

(Anubha Rawat Choudhary, J.) Mukul