Bonu Sahu vs The State Of Jharkhand And Others
2022 Latest Caselaw 2005 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  W.P. (S) No. 4139 of 2010
                                            With
                                   I.A. No. 11080 of 2018

                  Bonu Sahu                                 ...    ...     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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Through video conferencing

14/13.05.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that I.A. No. 11080 of 2018 has been filed to enable two Advocates namely Ms. Manju Pandey and Ms. Tejaswi to conduct the present proceedings. She submits that along with this I.A., fresh Vakalatnama has been filed with no objection from the Advocate on record namely Mr. Rajesh Kumar Mishra.

3. Learned counsel for the respondent Mr. Anshuman has no objection to the prayer made.

4. In view of the aforesaid submissions, I.A. No. 11080 of 2018 is allowed. The name of Ms. Manju Pandey and Ms. Tejaswi is already appearing in the cause list.

5. At this, learned counsel for the parties seek adjournment so that they may prepare themselves for final disposal of this case. The learned counsel for the State submits that in the meantime he will find out the present status with regard to the claim of the petitioner and also file a supplementary counter affidavit.

6. At the request of learned counsel for the parties, matter is adjourned and is directed to be posted on 07.07.2022 under the heading for 'Final Disposal'. The parties are directed to prepare short synopsis of argument, list of dates and also furnish copy of judgments which they seek to rely upon latest by 30.06.2022.

(Anubha Rawat Choudhary, J.) Binit