Damyanti Sharma vs State Of Jharkhand And Ors
2022 Latest Caselaw 4676 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 1144 of 2012

                 Damyanti Sharma                               ...       ...    Petitioner
                                          Versus
                 State of Jharkhand and Ors.             ...        ...        Respondents
                                          ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Amrendra Pradhan, Advocate For the Respondents : Mr. Rahul Saboo, G.P. II : Mr. Kunal Chandra Suman, A.C. to G.PII

---

17/22.11.2022 A petition for early hearing has been filed by way of Interlocutory application being I.A. No.3936 of 2014. However, in the said petition, a prayer has been made to dispose of the writ petition in the light of the judgment dated 10.05.2014 passed in W.P.(S). No.299 of 2012 (Surendra Kumar Mishra & Ors. Vs. The State of Jharkhand & Ors.).

2. So far as the prayer for early hearing is concerned, the matter is directed to be posted tomorrow i.e., on 23.11.2022.

3. I.A. No.3936 of 2014 is closed. The judgment annexed with the I.A. No.3936 of 2014 will be considered at the time of final disposal of the case.

(Anubha Rawat Choudhary, J.) Saurav