Laxmi Enterprises vs The State Of Jharkhand & Others
2023 Latest Caselaw 1543 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (C) No. 5359 of 2021

                Laxmi Enterprises                         ...        ...   Petitioner
                                  Versus
            The State of Jharkhand & Others ... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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06/10.04.2023

1. Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that a counter affidavit has been filed in the present case and therefore, he prays for time till 24.04.2023 to file a rejoinder to the same.

3. Post this case on 26.04.2023.

4. The rejoinder to the counter affidavit should be filed by 24.04.2023.

5. Learned counsel for the parties are directed to prepare their respective list of dates, short synopsis of arguments and the judgments on which they seek to rely upon much prior to the next date of hearing.

(Anubha Rawat Choudhary, J.) Mukul