N.V. Moolya vs Union Of India And Ors
2022 Latest Caselaw 2008 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 4641 of 2010

                 N.V. Moolya                                ...      ...     Petitioner
                                           Versus
                 Union of India and Ors.              ...        ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : None For the Resp. Nos.2& 3 : Mr. Fahad Allam, Advocate For the Resp. No.1 : Mr. Parth Jalan, Advocate

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Through Video Conferencing

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05/13.05.2022 Nobody appears on behalf of the petitioner.

2. Learned counsel for the respondent nos.2 and 3 Mr. Fahad Allam, is present.

3. Mr. Parth Jalan, Junior counsel to Mr. Prashant Pallav, appears on behalf of respondent no.1.

4. Since nobody is appearing on behalf of the petitioner, the matter is adjourned and is directed to be posted on 07.07.2022 under the heading for 'Final Disposal'.

5. The parties may file their short synopsis of arguments, list of dates and judgments on which they seek to rely upon, latest by 13.06.2022.

(Anubha Rawat Choudhary, J.) Saurav