Anju Saraff vs State Of Jharkhand & Ors
2022 Latest Caselaw 4481 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Writ Jurisdiction)
                      WP(C) No. 4701 of 2019

Anju Saraff                                                  .....    ......    Petitioner
                                            Versus
State of Jharkhand & Ors.                                 ....     .... Respondents
                        ------

CORAM : HON'BLE MR. JUSTICE KAILASH PRASAD DEO

-------

For the Petitioner : Mr. A. K. Choudhary, Advocate For the Respondents-State : Mr. Ratnesh Kumar, S.C(L&C)-I

--------

The matter is being taken up through Video Conferencing. Learned counsel for the parties have no objection with it and submitted that audio and video qualities are good.

Order No.12 /Dated: 09th November, 2022 In compliance of the order dated 18.08.2022 passed by this Court, the Chief Secretary Government of Jharkhand, has filed his supplementary counter affidavit on 13.10.2022.

Learned counsel for the petitioner, Mr. A. K. Choudhary, has submitted that he will file reply to the supplementary counter-affidavit and the list of judgments.

Let the matter be listed before the appropriate Bench under the heading for admission in the monthly list of December 2022.

Office is directed to delete the name of learned counsel Mr. Prakash Chandra Roy, from the column of respondent side and substitute the name of Mr. Ratnesh Kumar, S.C.(L&C)-I in the daily cause list.

(Kailash Prasad Deo, J.) Rohit/-