Gauri Shankar Mishra vs The State Of Jharkhand Through The ...
2022 Latest Caselaw 3778 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cont. Case (Civil) No. 302 of 2018
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Gauri Shankar Mishra --- --- Petitioner Versus

1. The State of Jharkhand through the Chief Secretary Sri Sudhir Tripathi, Jharkhand

2. Sri Deepak Kumar, Chief Secretary, State of Bihar

3. Sri K.K. Khandelwala, Secretary, Personnel, Administrative and Rajbhasha Department, State of Jharkhand

4. Sri Amir Subhani, Secretary, General and Administrative Department, Bihar, Patna --- --- Opp. Parties

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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh

For the Petitioner: None For the O.P-State: Mr. Jai Prakash, A.A.G-1 For the O.P-State of Bihar: Mr. S.P. Roy, G.A., Bihar

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09/ 19.09.2022 No one appears for the petitioner.

2. Learned A.A.G-1 Mr. Jai Prakash, senior Advocate, submits that in Letters Patent Appeal No. 264/2018 preferred against the judgment under offence dated 05.10.2017 passed in W.P (S) No. 3338/2008, notices were issued by order dated 16.10.2019. As such, matter is adjourned to be listed after four weeks.

(Aparesh Kumar Singh, J) Ranjeet/