Prakash Chandra Yadav @ Mungeri ... vs State Of Jharkhand & Others
2022 Latest Caselaw 4604 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cont. Case (Civil) No. 527 of 2022
        Prakash Chandra Yadav @ Mungeri Yadav                    --- --- Petitioner
                                         Versus
        State of Jharkhand & others                       --- --- --- Opposite Parties
                                  .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioner : M/s Indrajit Sinha, Sonal Jaiswal, Advocate For the O.P.-State : Mr. Manoj Kumar, G.A.-III

04/17.11.2022 Surviving defect no. 3 is ignored as the reported judgment in SCC has been filed as Annexure-5.

Learned counsel for the opposite party State Mr. Manoj Kumar, G.A.-III seeks two weeks' time to file show cause.

Accordingly, matter be listed after two weeks under appropriate heading.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.)

A.Mohanty