Anil Kumar Karn vs State Of Jharkhand And Ors
2022 Latest Caselaw 2009 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 633 of 2015

                Anil Kumar Karn                              ...     ...      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      : None
                 For the Resp. State     : Ms. Priyanka Boby, Advocate
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                               Through Video Conferencing
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11/13.05.2022          Nobody appears on behalf of the petitioner.

2. Learned counsel for the State Ms. Priyanka Boby, is present.

3. The learned counsel for the respondents submits that the case is otherwise ready for final disposal.

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