Basudeo Prasad Triyar vs The State Of Jharkhand & Others
2022 Latest Caselaw 4517 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (S) No. 1654 of 2011

              Basudeo Prasad Triyar                   ...     ...     Petitioner
                                    Versus
              The State of Jharkhand & Others ...         ...       Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Mahesh Tewari, Advocate For the Respondents : Mr. Binit Chandra, Advocate : Ms. Archana Kumari, Advocate

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26/10.11.2022

1. Learned counsel for the parties are present.

2. During the course of argument, it transpired that the judgment dated 10.09.2008 passed in W.P. (S) No. 1257/2006 has been passed on the basis of judgment passed by this Court in C.W.J.C. No. 1518/1992(R). A copy of the said judgment is not available for consideration today.

3. Office is directed to place the record of C.W.J.C. No. 1518/1992(R) along with this writ petition.

4. Post this case on 17.11.2022.

(Anubha Rawat Choudhary, J.) Mukul