M/S. Bhut Purva Sainik Kalyan ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4784 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P.(L) No.3491 of 2005

       M/s. Bhut Purva Sainik Kalyan Sangh......               Petitioner

                               Versus

       The State of Jharkhand & Anr.               ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mrs. Pinky Tewary, Advocate For the Resp.-State : Mr. S. Kumar, SC (L&C) -II Mr. Rajesh Kumar, A.C to SC (L&C) -II For the Resp. No.2 : Mr. J. Rahman, Advocate

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19/Dated: 29th November, 2022

1. It has been submitted by the learned counsel for the petitioner that the issue involved in the present writ petition has already been settled by this Court in its judgment reported in 2019 4 JLJR 268 HC.

2. Learned counsel for the respondents seeks an adjournment to verify the same.

3. As prayed for, put up this case after one week.

(Rajesh Kumar, J.) Chandan/-