Kishori Sah vs The State Of Jharkhand
2022 Latest Caselaw 4337 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         W. P. (S) No. 1628 of 2016

              Kishori Sah                               ...      ...       Petitioner
                                    Versus
              The State of Jharkhand       ... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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11/21.10.2022

1. Nobody appears on behalf of the parties. However, one interlocutory application being I.A. No. 3639/2021 has been filed for early hearing of this case. The records also indicate that a mention slip was filed for early listing of this case by stating that the matter relates to common dismissal order in connection with the same charge against four police constables, out of them orders with regards to three have been quashed and set-aside.

2. Since nobody is appearing on behalf of the parties, the matter is adjourned and is directed to be posted on 9th December, 2022 under the heading for 'final disposal'.

3. I.A. No. 3639/2021 is hereby disposed of.

4. In the meantime, learned counsel for the parties shall file list of dates, short synopsis of argument and the judgment which they seek to rely upon much prior to the next date of hearing.

(Anubha Rawat Choudhary, J.) Mukul