Abhishek Kumar Dubey vs Union Of India And Ors
2022 Latest Caselaw 4298 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 2281 of 2018

                 Abhishek Kumar Dubey                          ...         ...    Petitioner
                                           Versus
                 Union of India and Ors.
                                                        ...            ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. A.K. Shukla, Advocate For the Resp. UOI : Mr. Anil Kumar, A.S.G.I : Mr. S.K. Sharma, Advocate

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07/19.10.2022 Learned counsel for parties are present.

2. The matter has been heard at length today.

3. Learned counsel for the petitioner seeks adjournment to further prepare himself for the present case. He submits that the matter may be posted tomorrow.

4. Learned counsel for the respondents has relied upon a judgment passed by Hon'ble Supreme Court reported in (1991) 1 SCC 691.

5. Considering the submissions made, post this case tomorrow i.e., on 20.10.2022 to be taken up as a first case at 10.30 p.m.

6. Let this matter be treated as a part heard.

(Anubha Rawat Choudhary, J.) Saurav