Sudhakar Das vs The State Of Jharkhand & Ors
2022 Latest Caselaw 4379 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 1898 of 2021

        Sudhakar Das                                   ......     Petitioner
                                  Versus

        The State of Jharkhand & Ors.                  ......     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Mukesh Kumar, Advocate For the State : Ms. Amrita Banerjee, A.C. to G.P.-1 For the O.P. Nos. 2 and 3: Mr. Rahul Pandey, Advocate

05/Dated: 02/11/2022 Learned counsel for the O.P. No. 2 relied on judgment of the Delhi High

Court and submits that 482 petition for quashing of order passed for interim

maintenance is not maintainable.

Learned counsel for the petitioner submits that this matter may be taken

up on any other day enabling him to examine that judgment and assist the court.

Let it appear on 31.01.2023.

Interim order passed earlier shall remain in force till the next date.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/